Section 54(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)If during the election of Mayor it appears that there is an equality of votes between the candidates at such election and that the addition of a vote would entitle any of these candidates to be elected as Mayor, then, the person presiding over the meeting shall decide between them by lot to be drawn in the presence of the candidates and in such a manner as he may determine , and the candidate on whom the lot falls shall be deemed to have received an additional vote.
