Section 84 in The Bihar Municipal Election Rules, 2007
84. Declaration of results and grant of Election Certificate.
(1)When the counting of the votes has been completed, the Returning Officer shall forthwith declare the candidate or candidates, as the case may be, to whom the largest number of votes have been given, to be elected:Provided that upon the application of any candidate or his duly authorised representative, a recount shall be made before the Returning Officer makes the declaration, but the Returning Officer may reject any such application as may appear to him to be frivolous, recording at the same time the ground for such rejection.(2)If after the counting of votes is completed an equality of votes is found to exist between any candidates and the addition of one vote will entitle any of those candidates to be declared elected, the Returning Officer shall forthwith decide between those candidates by lot to be drawn in such manner as prescribed by the State Election Commission and proceed as if the candidate on whom the lot falls had received an additional vote.(3)Election Certificate-The Returning Officer shall after declaration the result grant the Election Certificate in Form 25.
