Section 76(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)every ballot paper which is not rejected under rule 75 shall be counted [as many valid votes as there are candidates to be elected for the constituency concerned] [Substituted for the words 'one valid votes' as per Government Notification No. APM. 2069/7757-C-1, dated 8th February, 1971, published in M.G.G., Part IV-B, p. 866.] :Provided that, no cover containing tendered ballot papers shall be opened and no such paper shall be counted.
