Section 72(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)After an announcement has been made by the Returning Officer of the total number of votes polled by each candidate under sub-rule (3) of Rule 69, a candidate or in his absence his election agent 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.
