Section 57K in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
57K. Transmission of voting machines, etc. to the Election Officer.
(1)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall then deliver or cause to be delivered to the Election Officer the following at such place as the Election Officer may direct -(a)The voting machine;(b)The account of votes recorded in Form XVIIC;(c)The sealed packets referred to in Rule 57-J; and(d)All other papers used at the poll.(2)The Election Officer shall make adequate arrangements for the safe transport of the voting machine, packets and other papers for their safe custody until commencement of the counting of votes.(3)The provision of Rules 35 to 37, 40, 41, 47 to 49, 51, 53 and 54 shall, so far as may be apply in relation to voting by voting machine and any reference in these rules to -"ballot box" or "ballot paper", shall be construed as including a reference to such voting machine".]Chapter-V Counting of Votes and Declaration of Result
