Section 57(5) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(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 '16' to the extent necessary after such recount; and(c)announce the amendments so made by him.
