Section 48 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
48. Counting of votes.
(1)At every election where a poll is taken, the votes shall be counted by, or under the supervision and direction of the Returning Officer, and each contesting candidate, his election agent, and his counting agent, if any, shall have a right to be present at the time of counting.(2)Every ballot paper which is not rejected under rule 47 shall be counted as one valid vote:Provided that, no cover containing tendered ballot papers shall be opened and no such paper shall be counted.(3)After the counting of ballot papers contained in all the ballot boxes used at a polling station have been completed, the Returning Officer shall make the entries in the result sheet in Form 'G' hereto and announce the particulars.(4)The valid ballot papers shall thereafter be bounded together and kept alongwith the rejected papers in a separate packet which shall be sealed and on which shall be recorded the following particulars, namely:-(a)the name of the constituency;(b)the particulars of the polling station where ballot papers have been used; and(c)the date of counting;
