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State of Uttar Pradesh - Section

Section 9 in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961

9. Ballot Box.

(1)The ballot box to be used at the poll shall be any of the types of boxes approved by the [Director of Election (Local Bodies) under sub-paragraph (2) of paragraph 37 of the U.P. Municipalities (Conduct of Election of Members) Order, 1953] [Substituted by Notification No. ZP-266/IX-S-AZP-61, dated May 17, 1961].
(2)The Returning Officer shall, immediately before the commencement of the poll, allow inspection of the ballot box to be used at the poll to such candidates as may be present at the place of voting.
(3)The Returning Officer shall then secure and seal the box in such manner that the slit for insertion of ballot paper remains open, and shall also allow such candidates as may present to affix their own seals if they so desire.