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State of Mizoram - Section

Section 160 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

160. Delivery of ballot boxes etc. in the Returning Officer after the close of the poll.

- The presiding officer of each polling station, as soon as practicable after the close of the poll, shall, in the presence of the candidates or polling agents who may be present, make up into separate parcels and seal with his own seal and the seal of the candidate or agents as may desire to affix their seal-
(1)each ballot box in use at each station unopened but with the key attached and the slit in the lid sealed up;
(2)the unused ballot papers;
(3)the tendered ballot papers;
(4)the spoilt ballot papers;
(5)the marked copy of the electoral roll;
(6)the counterfoils of the ballot papers;
(7)the tendered votes list;
(8)the list of challenged votes;
(9)the envelopes referred to in Rule 158;and shall deliver such packet or cause them to be delivered to the Returning Officer.