Section 57 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
57. Recounting of Votes.
(1)After the completion of the counting, the Election Officer shall make entries in the result sheet in Form XX (Part-I) and announce the particulars. After such announcement has been made, a candidate or in his absence his election agent or any of his counting agents may apply in writing to the Election Officer for recounting of voters either wholly or in part stating the grounds on which he demands such recount.(2)On such an application being made, the Election Officer shall decide the matter and may allow the application in whole or in part or may reject in to to if it appears to him to be frivolous or unreasonable.(3)Every decision of Election Officer under sub-rule (2) shall be in writing and contain the reasons therefor.(4)If the Election Officer decides under sub-rule (2) to allow a recount of votes either wholly or in part he shall(a)arrange for recounting of votes in accordance with Rule 55;(b)amend the result sheet in Form XX (Part-I) to the extent necessary after such recount.(c)announce the amendments so made by him.(5)After the total number of votes polled by each candidate has been announced under sub-rule (4) the Election Officer shall complete and sign the result sheet in Form XX (Part-I) and no application for further or second recounting shall be entertained thereafter.(6)Any candidate or his agent shall on application be permitted to take a copy of an extract from the result sheet in From XX (Part I).
