Section 4(9) in Nagpur rules Relating to the Election of Councillors
(9)A candidate desiring to file an appeal shall give notice, in writing to the Returning Officer of his intention to file an appeal on the day of scrutiny after it is over. The Returning Officer shall give the candidate a receipt for the notice received and shall inform the other candidates concerned of the fact of the notice having been given if they apply for the information. No appeal shall be considered by the appellate authority unless it is filed within the time and it is satisfied that notice was given to the Returning Officer as required by this rule. The Returning Officer shall, on receipt of the notice, send at once all the papers to the appellate authority.
