Section 84 in Himachal Pradesh Municipal Election Rules, 2015
84. Production and inspection of election papers.
(1)While the -(a)packets of counterfoils of used ballot papers;(b)packets of unused ballot papers;(c)packets of used ballot papers; and(d)packets of marked copies of the electoral roll, are in the custody of Returning Officer, shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the orders of the competent court or of the officer authorized under section 282 of the Act.(2)All other papers relating to the election shall be open to public inspection and any person may apply for such an inspection or supply of certified copies thereof on payment of a fee at the same rate as is charged in Himachal Pradesh for the inspection of documents forming part of a record dealt with by a Revenue Officer, or for supply of a copy of an order by Revenue Officer, as the case be, and such copies shall be supplied in accordance with the procedure to be followed for a similar application in respect of case dealt with by a Revenue Officer.
