Section 29(2) in U.P. Zila Panchayats (Election of Adhyaksha and UP-Adhyaksha and Settlement of Election Disputes) Rules, 1994
(2)While in the custody of the District Panchayat Raj Officer, the packets of ballot papers whether unused, cancelled, valid or rejected and the list of members used while issuing ballot papers shall not be opened and their contents shall not be inspected by or produced before any person or authority except under the orders of the competent court. Inspection of other papers shall be allowed by the District Panchayat Raj Officer to any person within such hours as he may fix for the purpose.
