Section 16 in Nagpur rules Relating to the Election of Councillors
16.
[(1) The Returning Officer shall, as soon as may be practicable after the close of the poll, appoint a date, time and place for the counting of votes, and shall give notice thereof to the candidates.] [Added by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.][Provided that, if for any reason the Returning Officer finds it necessary so to do he may alter the date, time and place so fixed or any of them after giving notice of the same in writing to each candidates.] [Substituted by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.](2)[ The Returning Officer shall make adequate arrangements for the safe transport of all ballot boxes, packets and other papers and for their safe custody until the commencement of the counting of votes.] [Added by G. N., U. D. & P. H. D., No. NMC. 1162/ 16075-Z, dated 10th May, 1962.]
