Section 56 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
56. Sealing ballot boxes keys ballot papers etc.
(1)Subject to Rule 53 the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall close, the polling station at the hour appointed for closing under Rule 24 or Sub-rule (4) of Rule 54 as the case may be, so as to prevent the admission thereto of any elector after that hour.(2)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] of each polling station as soon as practicable after the close of the poll shall in the presence of any candidate or polling agents who may be present make separate packets and seal with his own seal and the seals of such candidates or agents as may decide to affix their seals-(i)Each ballot box in use at such station unopened [* * *] [Deleted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.];(ii)The tendered ballot paper;(iii)The unused ballot papers;(iv)The cancelled ballot papers;(v)The copy of the electoral roll referred to in Sub-rule (4) of Rule 43;(vi)The tendered votes list;(vii)The list of challenged votes with the statement or statements mentioned in Sub-rules (2) and (5) of Rule 51; and(viii)The envelops referred to Clause (ii) of Sub-rule (2) of Rule 52 and shall forward such packets to the Election Officer.(3)Each packet shall be numbered and shall bear a note as to its contents the name of the polling station and the name or number of the ward. Where no vote has been recorded at any polling station the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall submit a nil report together with the statement in Form XVIII referred to in Rule 57.
