Section 97 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
97. Custody of Voting Machines or DMMs /SDMMs and papers relating to election.
(1)All voting machines where DMMs /SDMMs are not used and only DMMs /SDMMs where CUs & BUs are reused at an election shall be kept in the custody of the concerned Collector & District Election Authority or the Officer authorized by him.(2)The Collector & District Election authority or the Officer authorized by him shall keep in the safe custody-(a)the packets of marked copy of the electoral roll;(b)the packets containing register of voters in Form - XXX;(c)the packets containing the number of votes recorded in respect of each candidate in Form - XXXII;(d)the printed paper slips sealed under the provisions of rule 95 or 96; and(e)all other papers relating to election.
