Section 53(1) in The Corporation of the City of Panaji (Election) Rules, 2004
(1)All ballot papers, which are not rejected under rule 52, shall be taken for counting and the votes recorded in favour of each candidate shall be counted with the aid of persons appointed to assist the Returning Officer under clause (a) of sub-rule (1) of rule 49:Provided that, no cover containing tendered ballot papers shall be opened and no such paper shall be counted.
