Section 77(1) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(1)After completion of the counting, the Returning Officer or such other officers authorised by him shall record in form mentioned in sub-rule (2) of Rule 76, the total number of votes polled by each candidate and announce the same. After such announcement has been made a candidate or in his absence, his Election Agent may apply in writing to the Returning Officer or such other officers authorised by him, for a recount of all or any of the Ballot Paper already counted, stating the grounds on which he demands such recount.
