Section 75 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
75. Scrutiny and opening of ballot boxes.
(1)The Returning Officer or such other Officers authorised by him, may have the ballot boxes used at a polling station, opened and their contents counted simultaneously.(2)Before any ballot box is opened at a counting table, a candidate or his election agent or counting agent present at the table shall be allowed to inspect the paper seal or such other seal as might have been affixed thereon and to satisfy' himself that it is intact.(3)The Returning Officer or such other Officer authorised by him. shall satisfy himself that none of the ballot boxes has in fact been tampered with.(4)If the Returning Officer or such other officer authorised by him, is satisfied that any ballot box has in fact been tampered with, he shall not count the ballot papers contained in that box and shall follow the procedure laid down in rule 72, in respect of that polling station.
