Section 58C in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
58C. Sealing of Voting Machines.
(1)After the result of voting recorded in control unit has been ascertained candidate-wise and entered in Part II of Form XVIIC and Form XIX under Rule 58-B, the Election Officer shall reseal the unit with his seal and the seals of such of the candidates or their election agents present who may desire to affix their seals thereon so however, that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.(2)The control unit so sealed shall be kept in a specially prepared box on which the Election Officer shall record the following particulars, namely:(a)The name of number of the ward;(b)The particulars of the polling station where the control unit has been used;(c)Serial number of the control unit;(d)The date of poll; and(e)The date of counting.(3)The provisions of Sub-rules (1), (2) and (3) except Clauses (a), (b), (c) of Sub-rule (2) of Rule 58, and Rules 60, 61, 63 and 66 shall, so far as may be, apply, in relation to voting by voting machines and any reference in those rules to.(a)ballot paper shall be construed as including a reference to such voting machine;(b)any rule shall be construed as a reference to the corresponding Rules 57-A to 57-K or as the case may be to Rule 58-A to 58-C.]
