Section 87 in The Rajasthan Municipalities (Election) Rules, 1994
87. Procedure of counting and declaration of result.
(1)The Returning Officer shall scrutinize the ballot paper and separate those which in his opinion are valid from those which in his opinion are invalid endorsing on the latter the word "rejected" and the ground of rejection.(2)A ballot paper shall be invalid on the following grounds-(i)that it bears any mark or signature by which an elector can be identified, or(ii)that the mark is placed against more than one name, or(iii)that no mark is recorded on the face of the ballot paper or the mark is so placed that it could not be ascertained for whom the vote has been given or the mark is made by any instrument other than the one supplied for the purpose by the Returning Officer, or(iv)that it is a spurious ballot paper.(3)Every ballot paper which is not rejected under the foregoing sub-rule shall be counted as one valid vote.(4)If after the counting of the votes is completed, an equality of votes is found between any candidate and the addition of one vote will entitle any of those candidate to be declared elected, the Returning Officer shall forthwith decide between those candidate by lot and proceed as if the candidate on whom the lot falls had received an additional vote.(5)The candidates who secures the largest number of votes shall be declared elected.(6)The declaration of result of election of Chairman shall be made in the form prescribed in Schedule-VI.
