Section 70X(1) in Haryana Municipal Corporation Election Rules, 1994
(1)While in the custody of the Deputy Commissioner :-(a)the packets of unused postal ballot papers with counterfoils attached thereto;(b)the packets of used postal ballot papers whether valid, rejected or cancelled, and counterfoils thereof;(c)the packets of used or unused tendered ballot papers;(d)the packets of the marked copy of electoral roll;(e)the packets containing register of voter in Form 11;(f)the packets of the declaration by electors and the attestation of their signatures,shall not be opened, inspected or produced except under the orders of a competent court.
