Section 26 in Rules Under the Assam Temperance Act, 1926
26.
The Returning Officer shall, after declaring the result of the poll under Rule 23, forthwith seal up in one packet all the voting papers in Form E, and shall forward this packet and the packets containing the lists of challenged votes in Form D to the Inspector General of Registration for safe custody for a period of one year after which they shall be destroyed subject to any direction to the contrary made by the Provincial Government. The packets shall not be opened nor their contents inspected except under the Provincial Government.
