Section 86 in The Bihar Municipal Election Rules, 2007
86. Report of the result.
(1)As soon as may be after the result of an election has been declared, the Returning Officer shall report the result to the District Election Officer. The Returning Officer shall prepare and certify a return of the result containing:-(i)names of the candidates for whom valid votes have been given:(ii)the number of valid votes of each candidate;(iii)the name of the candidate elected;(iv)the number of votes declared invalid; and(v)the number of tender votes given.(2)the Returning Officer shall permit any candidate, or any representative duly authorised in writing by the candidate, to take a copy of extract from such return.(3)The Returning Officer shall send the return to the District Election Officer who shall forthwith forward copies of the return to the State Election Commission and the State Government.
