Section 46 in The M.P. Nagarpalika Nirvachan Niyam, 1994
46. Ballot Boxes to be sealed before the commencement of poll.
(1)The Presiding Officer at each polling station shall immediately before the commencement of the poll, allow inspection of each ballot box, to be used at the poll, by the candidates, their election agents or polling agents, who may be present at such station and demonstrate to them and to all other persons present, that it is empty.(2)The Presiding Officer shall, after complying with the provisions of sub-rule (1), secure and seal the box in such manner that the slit in the box for insertion of ballot paper therein remains open and shall also allow the candidates or their election agents or polling agents, who may be present, to affix their own seals on the space in the box meant therefor, if they so desire.(3)The seals to be used for ballot box shall be affixed in such manner that it shall not be possible to open the box again without breaking such seal or any thread which the seals have been affixed.
