Section 66 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
66. Sealing of other packets.
(1)The Presiding Officer shall then make into separate packet of the following(a)the marked copy of the electoral roll;(b)the register of voters in Form XXII;(c)the cover containing the tendered ballot papers and the list in Form XXIII;(d)the list of challenged votes;(e)any other papers directed by the Election Commission to be kept in a sealed packet; and(f)the envelops referred to in clause (iii) of Sub-rule (2) of rule 63 and shall forward such packets to the Election Commission.(2)Each packet shall be sealed with the seal of the Presiding Officer and with the seal either of the candidate or his election agent or of his Polling Agent who may be present at the polling station and may desire to affix his seal thereon.(3)Each packet shall be numbered and shall bear a note as to its contents the name of the polling station and the name of the number of the ward where no vote has been recorded at any polling station, the Presiding Officer shall submit a nil report.
