Section 54 in The Maharashtra District Planning Committee (Election) Rules, 1999
54. Recount of votes.
(1)After the completion of the counting, the Returning Officer shall record in the result sheet in Form IX, the total number of votes polled by each candidate and announce the same.(2)After such announcement has been made, a candidate or in his absence his election agent, may apply in writing to the Returning Officer for a recount of all or any of the ballot papers already counted stating the grounds on which he demands such recount.(3)On such an application being made, the Returning Officer shall decide the matter and may allow the application in whole or in part or may reject it into, if it appears to him to be frivolous or unreasonable.(4)Every decision of the Returning Officer under sub-rule (3), shall be in writing and contain the reasons therefor.(5)If the Returning Officer decides under sub-rule (3) to allow an application either in whole or in part, he shall -(a)count the ballot papers again in accordance with his decision:(b)amend the result sheet in Form IX to the extent necessary after such recount; and(c)announce the amendments so made by him.(6)After the total number of votes polled by such candidate has been announced under sub-rule (1) or sub-rule (5), the Returning Officer shall complete and sign the result sheet in FORM IX and no application for a recount shall be entertained thereafter :Provided that, no step under this sub-rule shall be taken on the completion of the counting until the candidates and election agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (2).
