Section 57K(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall then deliver or cause to be delivered to the Election Officer the following at such place as the Election Officer may direct -(a)The voting machine;(b)The account of votes recorded in Form XVIIC;(c)The sealed packets referred to in Rule 57-J; and(d)All other papers used at the poll.