(5)If during the election of the Mayor, the Senior Deputy Mayor or the Deputy Mayor, as the case may be, there is an equality of votes between the candidates and the addition of a vote would entitle one of such candidates to be elected as the Mayor, the Senior Deputy Mayor or Deputy Mayor, as the case may be, Divisional Commissioner shall decide between such candidates, by lot, to be drawn in their presence in such manner, as may be prescribed and the candidate on whom the lot falls, shall be deemed to have received an additional vote.
