Section 29(3) in The Delhi Municipal Corporation Act, 1957
(3)Any ballot paper found upon the person arrested on search [or a ballot box or a voting machine or part thereof found being carried away by a person outside the polling station] [Inserted by Delhi Act 10 of 2002, section 3 (w.e.f. 18-2-2002)] shall be made over for safe custody to a police officer by the presiding officer or when the search is made by a police officer, shall be kept by such officer in safe custody.
