Section 56 in Himachal Pradesh Municipal Election Rules, 2015
56. Ballot box and paper seal.
(1)Every ballot box and paper seal to be used at an election shall be of such design as may be used at any election to the Legislative Assembly of Himachal Pradesh or as may be approved by the Commission.(2)A paper seal shall be used for securing a ballot box and the Presiding Officer shall affix his signatures and obtain thereon the signatures of the candidates or of such of the polling agents as are present and desirous of affixing the same. The paper seal shall be of such design as may be specified by the Commission and proper record of paper seal used or unused shall be maintained in form-34.(3)The Presiding Officer shall, thereafter, fix the paper seal in the space meant therefore in the ballot box and shall then secure and seal the box in such a manner that the slit for insertion of ballot paper therein remains open.(4)Every ballot box used at a polling station shall bear labels, both inside and outside and marked with -(a)the serial number and the name of the ward;(b)the serial number and the name of polling station;.(c)the serial number of the ballot box (to be filled in at the end of the label on the outside of the ballot box only); and(d)the date of poll.(5)Immediately before the commencement of the poll, the Presiding Officer shall demonstrate to the candidates and polling agents and other persons present that the ballot box is empty and bears the labels referred to in sub-rule (4).(6)The ballot box shall then be closed, sealed and secured and placed in full view of the Presiding Officer, the candidates and the polling agents.
