Section 62(4) in Haryana Municipal Corporation Election Rules, 1994
(4)If the Presiding Officer or the Returning Officer, as the case may be, under sub-rule (2) to allow a recount of votes either wholly or in part, he shall :(a)arrange recounting of the ballot papers in accordance with his decisions;(b)amend the result sheet in Form 7 to the extent necessary after such recount; and(c)announce the amendments so made by him and transmit the same to the Returning Officer.
