Section 25 in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
25. Closing of poll.
(1)The Presiding Officer shall close the polling station at the hour fixed in that behalf under clause (c) of sub-rule (2) of rule 11 of these rules and shall not, thereafter, admit any voter into the polling station:Provided that all voters present at the polling station before it was closed, shall be allowed to cast their votes.(2)If any question arises as to whether a voter was present at the polling station before it was closed, it shall be decided by the Presiding Officer whose decision shall be final.(3)The Presiding Officer of each polling station shall, after the close of the poll, close the slit of the ballot box and seal the slit and also allow any candidate or his polling agent present to affix his seal. The ballot boxes shall, thereafter, be sealed and secured. The last serial number of the ballot paper shall be announced to the candidate or his polling agent present.(4)The Presiding Officer shall, then, make up the following into separate packets and seal them with the seal supplied and allow the candidates or polling agents to affix their own seals, if they so desire: -(i)The marked copy of the voters list;(ii)The unused ballot papers and spoilt, returned and cancelled ballot papers; and(iii)Any other papers directed by the State Election Commission.(5)The Presiding Officer shall, at the close of poll, prepare a ballot paper account in Form-16 and close his diary.(6)The Presiding Officer shall, then, deliver the ballot boxes (used and unused), the ballot paper account, the Presiding Officer diary, sealed packets referred to in sub-rule (4) and all other polling materials to the Returning Officer who shall arrange to receive them and grant a receipt for the same.
