Section 84(1) in Himachal Pradesh Municipal Election Rules, 2015
(1)While the -(a)packets of counterfoils of used ballot papers;(b)packets of unused ballot papers;(c)packets of used ballot papers; and(d)packets of marked copies of the electoral roll, are in the custody of Returning Officer, shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the orders of the competent court or of the officer authorized under section 282 of the Act.
