Section 56(5) in The Corporation of the City of Panaji (Election) Rules, 2004
(5)If the Returning Officer, decides under sub-rule (3) to allow an application, either in whole or in part, he shall:-(a)count the ballot papers again in accordance with his decisions;(b)amend the result sheet in Form XII to the extent necessary after such re-count; and(c)announce the amendments, so made by him.
