Section 62 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
62. Production, inspection and disposal of election papers.
(1)While in the custody of the Director :-(a)the packets of unused ballot papers;(b)the packets of used ballot papers whether valid, tendered or rejected; and(c)the packet of marked copies of the list of electors shall not be opened and their contents shall not be inspected by or produced before any person or authority except under the order of the Director or the Lt. Governor.(2)All other papers relating to the election shall be open to public inspection.(3)The packets referred to in sub-rule (1) shall be retained for a period of six months and shall thereafter be destroyed subject to any directions to the contrary given by the Director.(4)All other papers relating to the election shall be retained until such time as is fixed by the Director, in this behalf, and shall thereafter be destroyed subject to any direction to the contrary given by the Director.
