Section 56(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)The Presiding Officer shall then make up the following into separate packets and seal them with the seal supplied and allow the candidates or agents to affix their own seals if they so desire:-(i)the marked copy of the electoral roll;(ii)unused ballot papers and all cancelled ballot papers under rule 52;(iii)the tendered ballot papers and the tendered voters list;(iv)the unused and damaged paper seals;(v)(a)Receipt for challenge fee;(b)statement of deposit on challenged votes; and(c)list of challenged votes;(vi)any other papers that may be specified by the State Election Commission;
