Section 41 in Arunachal Pradesh Municipal Election Rules, 2011
41. Ballot box/ electronic Voting machine and preparation of it for poll.
(1)Every Ballot box/ electronic voting machine shall be of such design as may be used at any election to the Legislative Assembly of Arunachal Pradesh.(2)A paper seal shall be used for securing a ballot box/ electronic voting machine and the Presiding Officer shall affix his own signature and obtain thereon the signatures of the candidates or of such of the polling agents as are present and desirous of affixing the same. The paper seal shall be of such design as may be prescribed by the State Election Commission.(3)The Presiding Officer shall thereafter fix the paper seal in the space meant therefore in the ballot box/ electronic voting machine and shall then secure and seal the box in such manner that the slit for insertion of ballot paper therein remains open.(4)Every ballot box/ electronic voting machine used at a polling station shall bear labels, both inside and outside and marked with :-(a)the serial number and the name of the ward ;(b)the serial number and the name of polling station ;(c)the serial number of the ballot box/ electronic voting machine (to be filled in at the end of the label on the outside of the ballot box/ electronic voting machine only) ; and(d)the date of poll.(5)Immediately before the commencement of the poll, the Presiding Officer shall demonstrate to the candidates and polling agents and other persons present that the ballot box/electronic voting machine is empty and bears the labels referred to in sub-rule (4).(6)The ballot box/ electronic voting machine shall then be closed, sealed and secured and placed in full view of the Presiding Officer, the candidates and the polling agents.
