Section 79(6) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(6)[ After the total number of votes polled by each candidates has been announced, under sub-rule (1) or sub-rule (5), the Returning Officer shall complete and sign the result sheet in Form 14 and no application for a recount shall be entertained thereafter :Provided that, no step under this sub-rule shall be taken on the completion of the counting until the candidates and their agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (2).] [Modified as per Government Notification, No. APM. 1167/25332-(Part-III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 25lh May, 1971.]
