Section 71(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)After the result of voting recorded in control unit has been ascertained candidate wise and entered in part II of Form XXIV and Form XXV under rule 70, the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall reseal the unit with his seal and the seals of such of the candidates or their election agents present who may desire to affix their seals thereon ensuring that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.
