(2)[ The returning officer shall thereafter-(a)place the valid ballot papers in one packet and the rejected ballot papers in another;(b)seal with the seals of the returning officer and of such of the candidates, their election agents or counting agents as may desire to affix their seals, each of the packets referred to in clause (a) and the packet containing the declarations by electors and attestations of their signatures; and(c)record on each of the sealed packets the descriptions of its contents and the date of election:][Provided that where such counting relates to an election to fill a seat or seats in the Council of States, the returning officer shall, before sealing the packets under clause (b), allow the authorised agent of a political party to verify as to whom the electors being members of that political party have cast their votes.] [ Inserted by S.O.272(E), dated 27.2.2004 (w.e.f. 27.2.2004).][* * *] [ Sub-Rule (3) omitted by S.O. 4542, dated 20.12.1968 (w.e.f. 1.1.1969).]
