Section 31 in Assam Panchayat (Constitution) Rules, 1995
31. Preparation of the Ballot Boxes for the Poll.
(1)The Presiding Officer at each polling station shall immediately before the commencement of the poll, allow the candidates and their appointed Agents who may be present at such station to inspect the ballot boxes to be used at the poll and demonstrate to them that these are empty.(2)The Presiding Officer shall thereafter secure and seal such ballot boxes in such manner that the slit for insertion on ballot papers remains open and shall allow the candidates or their appointed Agents who may be present, to affix, if they so desire, their own seal as well.(3)The seal used for securing a ballot box shall be fixed in such a manner that it shall not be possible to open the ballot box without breaking seal.(4)Every Ballot Box after having been secured and sealed in accordance with preceding sub-rules shall be placed for the receipt of ballot papers, in full view of the presiding officers, the candidates and their appointed Agents.
