Section 56 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
56. Procedure for counting of votes.
(1)Every ballot paper which is not rejected under Rule 55 shall be counted as one valid vote;Provided that, no cover containing tendered ballot papers shall be opened and no such paper shall be counted.(2)After the counting of all ballot papers contained in all the ballot boxes used at a polling station has been completed, the Returning Officer shall make the entries in a result sheet in Form XI and announce the particulars.(3)The valid ballot papers shall thereafter be bundled together and kept along with the bundle of rejected ballot papers in a separate packet, which shall be sealed and on which shall be recorded the following particulars, namely-(a)the name of the constituency,(b)the particulars of the polling station where the ballot papers have been used, and(c)the date of counting.
