Section 74A in The Rajasthan Municipalities (Election) Rules, 1994
74A. Production and inspection of election papers. - (1) While in the custody of the returning officer,
(a)the packets of unused postal ballot papers with counter foils attached there to;(b)the packets of used postal ballot papers whether valid, rejected or cancelled, and counterfoils thereof;(c)the packets of used or unused tendered ballot papers;(d)the packets of the marked copy of electoral roll;(e)the packets containing register of voters in Form 14A;(f)the packets of the declaration by electors and the attestation of their signatures:shall not be opened, inspected or produced except under the orders of a competent court.(2)The control units sealed under rule 63B and kept in the custody of the returning officer shall not be opened, inspected or produced except under the orders of a competent court.(3)Subject to such conditions and to the payment of such fee as the State Election Commission may direct, all other papers relating to the election shall be open to public inspection and copies thereof shall on application be furnished.
