Section 69(2) in Haryana Panchayati Raj Election Rules, 1994
(2)After such announcement has been made a candidate or, in his absence [counting] [Substituted by Legislative Supplement Part III dated 4.11.1994.] agent may apply in writing to the Returning Officer (Panchayat) or the other officer authorised by him, for recount of all or any of the ballot papers already counted stating the grounds on which he demands such recount.
