Section 78(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)The [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall permit any candidate or any representative duly authorized in writing the candidate to take a copy or an extract from such return.
