Section 72(2) in Haryana Municipal Corporation Election Rules, 1994
(2)All ballot papers used for such voting shall, immediately after the counting of votes has been completed be enclosed in the stout envelope and sealed by the Officer who presided at the meeting in view of the members present thereat and the description of the election to which the ballot papers relate shall be inscribed thereon and such envelope shall be enclosed in another large envelope which shall be addressed and delivered to the Divisional Commissioner. The Divisional Commissioner shall preserve the inner envelope intact until the expiry of one year from the date of the election, and shall then, subject to any direction to the contrary made by the State Election Commissioner, a competent court or a person or persons, appointed to hold an enquiry into an election under Part V of these rules, cause it to be destroyed with its contents.
