Section 73 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
73. Admission to place fixed for counting.
(1)The Returning Officer shall exclude from the place fixed for counting of votes all persons except -(a)such persons as he may appoint to assist him in the counting;(b)persons authorised by the Collector;(c)public servants on duty in connection with the election; and(d)candidates, their election agents and counting agents, if any.(2)No person who has been employed by or on behalf of, or has been otherwise working for, a candidate in or about the election shall be appointed under clause (a) of sub-rule (1).(3)The Returning Officer shall decide which counting agent or agents shall watch the counting at any particular counting table or group of counting tables.(4)[ Any duly authorised person, who during the counting of votes misconduct himself or fails to obey the lawful directions of the Returning Officer, may be removed from the place where the votes are being counted, by a Police Officer on duty acting under the direction of the Returning Officer or the Officer-in-charge in the election process.] [Sub-rule (4) was substituted by G. N. of 7.6.1990.]
