Section 26(5) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(5)After such announcement has been made the Returning Officer may either on his own initiative or at the instance of any candidate recount the votes:Provided that nothing herein contained shall make it obligatory on the Returning Officer to recount the same more than once.When a recount of votes is made under this sub-rule the Returning Officer shall amend the statement referred to in sub-rule (4), to the extent necessary after such recount and announce the amendment so made by him.
