Section 58 in The M.P. Nagarpalika Nirvachan Niyam, 1994
58. Sealing of other packets.
(1)The Presiding Officer shall then make into separate packets-(i)the marked copy of the voters' list;(ii)the counterfoils of the used ballot papers;(iii)the ballot papers not issued to the voters;(iv)the tendered ballot papers alongwith their list in Form 17;(v)the cancelled ballot papers;(vi)any other papers directed by the Election Commission to be kept in a sealed packet.(2)Each such packet shall be sealed with the seals of the Presiding Officer and of those candidates, or their election agents or polling agents present who may desire to affix their seals thereon.
