(2)After sending the copies of result under sub-rule (1), the returning officer shall,-(a)place the valid ballot papers and the rejected ballot papers separately in separate packets;(b)seal with the seal of the returning officer and of such of the candidates, their election agents or counting agents, as he may desire to affix their seals, on each of packets referred to in clause (a); and(c)record on each of the sealed packets, the description of its contents and the date of election.
