Section 19(5) in Orissa State Bar Council Rules, 1989
(5)Transgression of Ballot boxes etc. : The Polling Officer shall then deliver to the Secretary at such place as he may direct or send by Special Messenger containing the following :(a)the ballot boxes containing the ballot papers;(b)the account of the Ballot papers;(c)the sealed packets referred to in Sub-rule (4) above and;(d)all other papers used at the poll
