Section 77 in The Bihar Municipal Election Rules, 2007
77. Sealing of ballot boxes, etc., after the close of the poll.
(1)After the close of the poll the Presiding Officer will close the slit of the ballot box and seal the box in presence of candidates or his Election Agents or Polling Agents who may be available there. He will also allow any candidate, Election Agent or Polling Agent present there to put his seal on the box if he so likes.(2)If one ballot box gets full and the use of second ballot box becomes inevitable due to that then the. first box will be sealed forthwith in the manner indicated in sub-rule (1).(3)Other packets to be sealed. - (1) The Presiding Officer will prepare the following packets separately and seal them-(a)The marked copies of electoral roll;(b)Unused Ballot Paper;(c)Cancelled Ballot Paper;(d)The cover and list of tendered votes;(e)List of challenged votes; and(f)Other such papers for which the Returning Officer has directed to place them in the sealed packet.(2)The Presiding Officer will allow the candidate, Election Agent or Polling Agent present there to put his seal on each such packet if he so likes.(4)Ballot Boxes, Packets etc. to be sent to the Returning Officer. - (1) The Presiding Officer will send to the Returning Officer-(a)Ballot boxes;(b)Ballot paper and paper seal account;(c)Sealed packets specified in sub-rule (3); and(d)All other papers used in poll, and deposit them at the specified place.(2)The Returning Officer or the Officer authorized will arrange for the custody of things noted in sub-rule (1) from the time of the commencement of the counting till the end of it.
