Section 55(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)The Presiding Officer of each polling station as soon as practicable after the close of the poll shall in the presence of any candidate or polling agents who maybe present make separate packets and seal with his own seal and the seals of such candidates or agents as he may decide to affix their seals-(i)each ballot box in use at such station unopened;(ii)the tendered ballot papers;(iii)the unused ballot papers;(iv)the cancelled ballot papers;(v)the copy of the electoral roll referred to in Sub-rule (4) of rule 42;(vi)the tendered votes list;(vii)the list of challenge votes with the statement or statements mentioned in Sub-rule (2) and (5) of rule 50; and(viii)the envelops referred to clause (ii) of Sub-rule (2) and of rule 51 and shall forward such packets to the Election Officer.
