Section 89 in The Rajasthan Municipalities (Election) Rules, 1994
89. Packing, preservation, production and inspection of election record.
(1)The Returning Officer shall then make up into packets the ballot papers and other papers relating to the election, seal up the packets and note thereon a description of the contents and the election to which it relates.(2)The packets shall be retained in safe custody of the District Municipal Election Officer concerned for a period of six months and shall then, unless otherwise directed by the competent court be destroyed.(3)While in the custody of the District Municipal Election Officer, the packets of the election papers shall not be opened and their contents shall not be inspected by or produce before any person or authority except under the order of a competent court.
