Section 8(13) in Rules under the Pharmacy Act, 1948
(13)The Returning Officer shall decide any objection that may be raised at the time of the counting of votes regarding any identification envelope, or voting paper and endorse the word "rejected" and the ground of rejection on every voting paper or identification envelope containing voting paper declared invalid and rejected by him and shall-(a)count or cause to be counted the valid votes given to each candidate, and(b)seal up in separate packets the counted and rejected voting papers and the rejected identification envelopes containing voting papers, and record on each such packet description of its contents and the date of the election to which it refers.
