Section 63B in The Rajasthan Municipalities (Election) Rules, 1994
63B. Sealing of voting machines after counting of votes. - (1) After the result of voting recorded in a control unit has been ascertained candidate-wise and entered in Part II of Form 14C and Form 21 under rule 63A, the returning officer shall reseal the unit with his seal and the seals of such of the candidates or their election agent present who may desire to affix their seals thereon so however that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.
(2)The control unit so sealed shall be kept in specially prepared boxes on which the returning officer shall record the following particulars, namely:-(a)the name of the municipality with ward number;(b)the particulars of polling station where the control unit has been used;(c)serial number of the control unit;(d)date of poll; and(e)date of counting.
