Section 57 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
57. Recount of votes.
(1)After such declaration has been made, a candidate or in his absence, his agent, may apply in writing to the Returning Officer for a recount of all or any of the Ballot papers already counted stating the ground on which he demands such recount.(2)On such application being made, the Returning Officer shall decide the matter and may allow the application in whole or in part, or may reject it in toto if it appears to him to be frivolous or unreasonable.(3)Every decision of the Returning Officer under sub-rule (2) shall be in writing and contain the reasons therefore.(4)If the Returning Officer decides under sub-rule (2) to allow an application, whether in whole or in part, he shall,-(a)count the Ballot papers again in accordance with his decision.(b)amend the statement showing the number of votes recorded to in sub-rule (4) of rule 54 to the extent necessary after such recount; and(c)announce the amendments so made by him and the result of the election.
