Section 58(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)The Presiding Officer shall then deliver or cause to be delivered to the Municipal Returning Officer at such place as the Municipal Returning Officer may direct-(a)the ballot box/ electronic voting machines as referred to in rule 55 ;(b)the ballot paper account as referred to in rule 56 ;(c)the sealed packets as referred to in rule 57 ; and(d)all other papers used at the poll.
