Section 53 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
53. Sealing of other packets.
(1)The presiding officer shall then make into separate packets:-(a)marked copy of the list of electors;(b)unused ballot papers;(c)used ballot papers;(d)cancelled ballot papers;(e)cover containing the tendered ballot papers and the list of tendered ballot papers;(f)list of challenged voters; and(g)keys and locks used on the ballot boxes;(h)receipt book for challenged votes;(i)cash received on account of challenged votes (to be handed over to returning officer);(j)spoilt ballot papers;(k)ballot papers returned by electors without use.(2)Each such packet shall be sealed with the seals of the presiding officer and of those candidates or their agents, if any present, who may desire to affix their seals thereon.
