Section 71 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
71. Sealing of Voting Machine.
(1)After the result of voting recorded in control unit has been ascertained candidate wise and entered in part II of Form XXIV and Form XXV under rule 70, the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] 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 ensuring that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.(2)The control unit so sealed shall be kept in a specially prepared box on which the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall record the following particulars, namely(a)the name and number of the ward;(b)the particulars of the polling station where the control unit has been used;(c)serial number of the control unit;(d)the date of poll; and(e)the date of counting.(3)The provision of Sub-rules (1), (2) and (3) except clauses (a), (b) of Sub-rule (2) of rule 68 and rules 73, 74, 76 and 79 shall, so far as may be, apply in relation to voting by voting machines and any reference in those rules to-(a)ballot paper shall be construed as including a reference to such voting machine;(b)and rule shall be construed as a reference to the corresponding rules 57 to 67 or as the case may be to rule 69 to 71.
