(1)The presiding officer shall then make into separate packets-(a)the marked copy of the electoral roll;(aa)[ the counterfoils of the used ballot paper;] [ Inserted by S.O. 5573, dated 23.12.1971.](b)[ the ballot papers signed in full by the presiding officer under sub-rule (1) of rule 38 but not issued to the voters; [ Substituted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969).](bb)any other ballot papers not issued to the voters;(c)the ballot papers cancelled for violation of voting procedure under rule 39;(cc)any other cancelled ballot papers;](d)the cover containing the tendered ballot papers and the list in Form 15;(e)the list of challenged votes; and(f)any other papers directed by the Election Commission to be kept in a sealed packet.(2)[ Each such packet shall be sealed with the seals of the presiding officer and with the seals either of the candidate or of his election agent or of his polling agent who may be present at the polling station and may desire to affix his seals thereon.] [Substituted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969). ]
