Section 80(3) in Himachal Pradesh Municipal Election Rules, 2015
(3)The ballot papers taken out of each box shall be mixed-up with other ballot papers taken out of other ballot boxes concerning the same office and after that it shall be sorted out separately for each office. The ballot papers for the member of Municipal Council/Nagar Panchayat shall be retained on the same table. The result of member of Municipal Council/Nagar Panchayat shall be declared on form 46 after preparing the result sheet on form 47 :Provided that before declaring the result on forms 46 and after the counting of all valid votes of polling station has been completed, the Returning Officer who have made the entries on a result sheet in forms 47 and announce the particulars. After such announcement has been made, a candidate or, in his absence, his election agent or any of his counting agents may apply in writing to the Returning Officer to recount the votes either wholly or in part stating the grounds on which he demands such recount. On such an application being made the Returning Officer shall decide the matter and may allow the application ;in whole or in part or may reject it if it appears to him to be frivolous or unreasonable. Every decision of the Retuning Officer on such application shall be in writing and contain the reasons therefor.
