Section 90(4) in The Corporation of the City of Panaji (Election) Rules, 2004
(4)If the Returning Officer is satisfied that any voting machine has in fact been tampered with, he shall not count the votes recorded in that machine and shall follow the procedure laid down in section 58, or section 58A or 64A of the Representation of the People Act, 1951 (Central Act 43 of 1951), as may be applicable in respect of the polling or stations where that machine was used.
