Section 35 in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
35. Appointment of counting agent.
(1)Each candidate or his election agent may appoint agents to act as counting agents of such candidate by a letter in writing in duplicate in form 13 signed by the candidate or his election agent, to the extent as mentioned below :(a)One counting agent for a ward having only one polling station;(b)as many counting agents as there are counting tables for a ward having two or more polling stations".
