Section 79 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
79. Recount of votes.
(1)After the completion of (he counting, the Returning Officer shall record in the result sheet in Form [14] [This figures were substituted for the figures '13' by G. N. of 7.6.1990.] the total number of votes polled by each candidate and announce the same.(2)After such announcement has been made, a candidate or, in his absence, his election agent may apply in writing to the Returning Officer for a recount of all or any of the ballot papers already counted stating the grounds on which he demands such recount.(3)On such an application being made, the Returning Officer shall decide the matter and allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.(4)Every decision of the Returning Officer under sub-rule (3) shall be in writing and contain the reasons thereof.(5)If the Returning Officer declares under sub-rule (3) to allow the application either in whole or in part, he shall -(a)count the ballot papers again in accordance with his decision,(b)[ amend the result sheet in Form 14 to the extent necessary after such recount,] [Modified as per Government Notification, No. APM. 1167/25332-(Part-III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 25lh May, 1971.] and(c)announce the amendments so made by him.(6)[ After the total number of votes polled by each candidates has been announced, under sub-rule (1) or sub-rule (5), the Returning Officer shall complete and sign the result sheet in Form 14 and no application for a recount shall be entertained thereafter :Provided that, no step under this sub-rule shall be taken on the completion of the counting until the candidates and their agents present at the completion thereof have been given a reasonable opportunity to exercise the right conferred by sub-rule (2).] [Modified as per Government Notification, No. APM. 1167/25332-(Part-III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 25lh May, 1971.]
