Section 20 in Presidential And Vice-Presidential Elections Rules, 1952
20. Sealing up of ballot boxes and papers after the close of poll.-
(1)As soon as practicable after the close of poll the presiding officer shall, in the presence of such candidates and authorised representatives of candidates as may by present, close and seal up the slit as well as the ballot box.(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](1)Notwithstanding anything contained in rule 20, the Election Commission may, at a Presidential election, direct the presiding officer at any place of polling other than the Parliament House in New Delhi to follow after the close of the poll the procedure laid down in this rule instead of the procedure laid down in sub-rule (1) of rule 20.(2)Where a direction has been issued under sub-rule (1), the presiding officer shall, as soon as practicable after the close of the poll, open the ballot box in the presence of such candidates and authorised representatives of candidates as may be present and transfer all the ballot papers contained in it without examining or counting them into a separate cover and record on such cover(a)the name of the place of polling, and(b)the date of the poll.(3)After such transfer he shall allow the candidates and their authorised representatives who may be present, to inspect the ballot box and demonstrate to them that it is empty.(4)He shall then seal the cover with his own seal and the seals of those candidates and authorised representatives of candidates who may desire to affix their seals thereon.(5)The cover so sealed shall, for the purposes of rules 21, 23,29 and 30 be deemed to be the ballot box used at that place of polling and the provisions of those rules shall apply accordingly.]
