Section 57 in Arunachal Pradesh Municipal Election Rules, 2011
57. Sealing of other packets.
(1)The Presiding Officer shall then make into separate packet-(a)the counterfoils of used ballot papers ;(b)the marked copy of the electoral roll ;(c)the un-used ballot papers ;(d)the cancelled ballot papers ;(e)the cover containing the Tendered ballot papers and the list in Form 29 ;(f)the list of challenged votes in Form-30 ;(g)paper seal account in Form 31 ; and(h)any other papers directed by the Municipal Returning Officer to be kept in a sealed packet.(2)Each such packet shall be sealed with the seal of the Presiding Officer and of those agents present who may desire to affix their seal thereon.
