Section 62 in Arunachal Pradesh Municipal Election Rules, 2011
62. Counting of votes.
(1)Every ballot paper, which is not rejected under rule 61 shall be deemed to be valid and shall be counted after being sorted out candidate-wise :Provided that no packet containing Tendered ballot paper shall be opened out and no such paper shall be counted.(2)After the counting of all valid votes of a polling station has been completed, the Municipal Returning Officer shall make the entries in a result sheet in Form 34 and announce the particulars.(3)All valid ballot papers shall thereafter be bundled candidate-wise together and kept alongwith 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 ward ;(b)the particulars of the polling station where the ballot papers have been used ; and(c)the date of counting.
