Section 86(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)While in the custody of the Returning Officer -(a)the packets of unused ballot papers;(b)the packets of used ballot papers whether valid, tendered or rejected; and(c)the packets of marked copies of the list of voters;shall not be opened and their contents shall be inspected by, or produced before any person or authority except under the order of a competent Court or authority.
