Section 13(2) in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951
(2)When an equality of votes is found to exist between any candidates and the addition of one vote will entitle any of the candidates to be declared elected the determination of the person to whom one such additional vote shall be deemed to have been given shall be made by lot to be drawn in the presence of the Returning Officer and in such manner as he may determine.
