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State of Rajasthan - Section

Section 33B in The Rajasthan Municipalities (Election) Rules, 1994

33B. Preparation of voting machine for poll. - (1) For securing the control unit of voting machine the presiding officer shall affix his own signature on the paper seal and obtain thereon the signatures of such of the candidates, election agents and polling agents present as are desirous of affixing the same.

(2)The presiding officer shall thereafter fix the paper seal so signed in the space meant therefor in the control unit of voting machine and shall secure and seal the same.
(3)The seal used for securing the control unit of voting machine shall be fixed in such manner that after the unit has been sealed, it is not possible to press the "result section" without breaking the seal.
(4)Every control unit and balloting unit of the voting machine used at a polling station shall bear labels, both inside and outside marked with.-
(a)the serial number of the ward and name of municipality;
(b)the serial number and name of the polling station;
(c)the serial number of the unit; and
(d)the date of poll.
(5)Immediately before the commencement of the poll, the presiding officer shall demonstrate to the polling agents and other persons present that no vote has been already recorded in the voting machine and it bears the labels referred to in sub- rule (4).
(6)The control unit shall than be closed, sealed and secured and placed in full view of the presiding officer and the candidates, election agents and polling agents present and the balloting unit placed in the voting compartment.