Section 54(5) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(5)If the Returning Officer decides under sub-rule (3) to allow a recount of the votes either wholly or in part, he shall:-(a)do the re-counting;(b)amend the result sheet in Form XXX to the extent necessary after such recount; and(c)announce the amendments so made by him.
