Section 94 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
94. Scrutiny of Paper Trail.
(1)Where printer for paper trail is used, after the entries made in the result sheet are announced, any candidate, or in his absence, his election agent or any of his counting agents may apply in writing to the returning Officer to count the printed paper slips in the drop box of the printer in respect of any polling station or polling stations.(2)On such application being made, the returning officer shall, subject to such general or special guidelines, as may be issued by the Election Commission, decide the matter and may allow the application in whole or in part or may reject in whole, 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 shall contain the reasons therefor.(4)If the returning officer decides under sub-rule (2) to allow counting of the paper slips either wholly or in part or parts, he shall-(a)do the counting in the manner as may be directed by the State Election Commission;(b)if there is discrepancy between the votes displayed on the control unit and the counting of the paper slips, amend the result sheet in Form XXVI as per the paper slips count;(c)announce the amendments so made by him; and(d)complete and sign the result sheet.
