Section 60(1) in The Corporation of the City of Panaji (Election) Rules, 2004
(1)While in the custody of the Returning Officer:-(a)the packets of unused ballot papers;(b)the packets of used ballot papers, whether valid, tendered or rejected;(c)the packets of marked copies of the list of voters;shall not be opened and their contents shall not be inspected by, or produced before, any person or authority, except under the order of a competent court.
