(1)Any candidate or, in his absence, his authorized agent, may, at any time during the counting of votes, either before or after the completion of the counting of votes, request the returning officer to re-examine and re-count the votes of all or any candidate.(2)The returning officer may, re-count the votes either once or more than once, in case, he is not satisfied as to the accuracy of any previous count:Provided that nothing in this sub-rule shall make it obligatory on the returning officer to re-count the same votes more than once.
