Section 47 in The Bar Council of Bihar Election Rules, 1968
47. Petition for re-counts.
- (i) Any candidate or in his absence his authorised representative may, at any time during the counting of votes, either before the commencement or after the transfer or completion of any of votes (whether surplus or otherwise), request the Returning Officer to re-examine and re-count the votes of all or any candidates (not being papers set aside at any previous transfer as finally dealt with), and the Returning Officer shall for with reexamine and re-count the same accordingly.(ii)The Returning Officer may in his discretion re-count the votes either once or more than once in any case in which he is not satisfied as to the accuracy of any previous count:Provided that nothing in this sub-rule shall make it obligatory on the Returning Officer to re-count the same votes more than once.
