Section 58C(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(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.
