Section 74(3) in The Bihar Panchayat Election Rules, 2006
(3)If the Returning Officer or the Officer authorised by him/her is satisfied that a ballot box has been tampered with, he/she shall adopt the following procedure with regard to that ballot box-(a)The ballot papers contained in that ballot box shall not be counted;(b)A report in connection with the clause (a) above shall be sent to the Commission immediately through the District Election Officer.
