Section 70U in Haryana Municipal Corporation Election Rules, 1994
70U. Counting of votes.
(1)After the Returning Officer or the Presiding Officer, as the case may be, 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 for each candidate shall be displayed in respect of each such candidate on the display panel provided for the purposes in the unit.(2)As the votes polled by each candidate are displayed on the control unit, the Returning Officer shall have :-(a)the number of such votes recorded separately in respect of each candidate in Part II of Form 17.(b)Part II of Form 17 completed in other respects and signed by the Presiding Officer or 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 8 and the particulars so entered in the result sheet announced.(3)No envelope containing the tendered ballot papers shall be opened and no such votes shall be counted.
