Section 98(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(2)The Control Unit or DMM/SDMM sealed as per the provisions of Rule 95 or 96 kept in the custody of the Collector & District Election Authority or the Officer authorized by him shall be stored in Government Treasury or sub-Treasury and shall not be opened and inspected by, or produced before any person or authority except under the order of the competent court.
