Section 38 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
38. Ballot box.
(1)The Election Officer shall provide at each polling station sufficient number of ballot boxes according to the requirement. Every ballot box shall be of such design as may be approved by the Election Commission. The ballot boxes shall be so made as to contain a slit for insertion of ballot paper and shall bear labels both inside and outside marked with (a) the name of number of the ward, (b) the name of the polling station, (c) the serial number of the ballot box used in that polling station (to be filled in at the end of the poll on the label outside the ballot box only) and (d) the date of poll.(2)Every ballot box shall be so constructed that ballot papers can be introduced therein but cannot be withdrawn therefrom without the box being unlocked.
