Section 66 in Haryana Municipal Corporation Election Rules, 1994
66. Election papers to be forwarded to Deputy Commissioner.
(1)The Presiding Officer shall seal up in separate packets on the outside of which shall be endorsed a description of their contents and forward to the Deputy Commissioner :-(a)the marked copy of the roll;(b)the counterfoils of the used ballot papers;(c)the ballot papers signed in full by the Presiding Officer but not issued to the voters;(d)the unissued ballot papers;(e)the ballot papers cancelled for violation of voting procedure;(f)any other cancelled ballot papers;(g)the cover containing the tendered ballot papers and the tendered votes list;(h)the list of challenged votes;(i)account of ballot papers;(j)the ballot papers counted as valid; and(k)any other packet(s) prescribed by the State Election Commissioner.(2)The Presiding Officer shall allow candidate or his agent, who may desire, to affix his seal on each or any of the said packets.
