Section 86 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
86. Counting of votes.
(1)After the Returning Officer is satisfied that a voting machine has in fact not been tampered with, he shall have the votes recorded therein counted by pressing the appropriate button marked "Result" provided in the control unit whereby the total votes polled and votes polled by each candidate shall be displayed in respect of each such candidate on the display panel provided for the purpose in the unit.(2)As the votes polled by each candidate are displayed on the control unit, the election officers shall have, -(a)number of such votes recorded separately in respect of each candidate in Part II of Form XXXVI;(b)part II of Form XXXVI completed in other respects and signed by the counting supervisor and also by the candidates or their election agents or their counting agents present; and(c)corresponding entries made in a result sheet in Form XXX, and the particulars so entered in the result sheet announced.
