Section 62 in Haryana Municipal Corporation Election Rules, 1994
62. Recount of votes.
(1)After the announcement under sub-rule (2) of rule 61 a candidate or in his absence his agent may apply in writing to the Presiding Officer or the Returning Officer to recount the votes either wholly or in part stating the grounds on which he demands such recount.(2)On such an application being made, the Presiding Officer or the Returning Officer, as the case may be, shall decide the matter and may allow the application in whole or in part or may reject it in toto if it appears to him to be frivolous or unreasonable.(3)Every decision of the Presiding Officer or the Returning Officer as the case may, under sub-rule (2) shall be in writing and contain the reasons therefor.(4)If the Presiding Officer or the Returning Officer, as the case may be, under sub-rule (2) to allow a recount of votes either wholly or in part, he shall :(a)arrange recounting of the ballot papers in accordance with his decisions;(b)amend the result sheet in Form 7 to the extent necessary after such recount; and(c)announce the amendments so made by him and transmit the same to the Returning Officer.(5)No application for recount shall be entertained after the declaration of results under rule 63.
