Section 20(2) in Presidential And Vice-Presidential Elections Rules, 1952
(2)He shall also make up into separate packets(a)the copy of the list of electors marked in accordance with rule 16;(b)the counterfoils of ballot papers;(c)the ballot papers cancelled under rules 17 and 18; and(d)the unused ballot papers,and seal each such packet with his own seal and the seals of those candidates and authorised representatives of candidates who may desire to affix their seal thereon.[20-A. Transfer of ballot papers from ballot boxes in certain cases.- [Inserted by S.R.O. 1005-C, dated 29.3.1957]
