Section 23 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
23. Custody to election papers.
(1)The Deputy Commissioner shall retain the packets forwarded to him under the preceding rule in his custody until the expiry of one year from the date of election [-] [Words 'or till the conclusion of an election petition, if one is pending, whichever is later' deleted by Notification No. GSR. 164/PA-23/61/S-43/Amd (2)/63 dated 28.6.1963.] and shall then, subject to any direction to the contrary given by the State Government cause them to be destroyed.(2)A candidate may apply to the Deputy Commissioner for inspection or supply of certified copies of any document relating to an election other than ballot papers and the marked copy of the roll referred to in rule 22, on payment of a fee of one rupee.
