Section 33 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
33. Recount of Votes.
(1)After such announcement has been made under sub-rule (7) of Rule 32, 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 the votes 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 it wholly if it appears to him to be frivolous or unreasonable.(3)Every decision of the Election Officer under sub-rule (2) shall be in writing and contain the reason therefor;(4)If the Election Officer decide under sub-rule (2) to allow a recount of the votes either wholly or in part he shall-(a)arrange for the recounting in accordance with Rules 31 and 32;(b)amend the result sheet in Form 16 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 16 and no application for a further or second recount shall be entertained thereafter.
