92. Custody of ballot boxes and papers relating to election
. -(1) All ballot boxes used at an election shall be kept in such custody as the chief electoral officer may direct.[(1-A) All voting machines used at an election shall be kept in the custody of the concerned district election officer.] [ Inserted by S.O. 230(E), dated 24.3.1992 and corrected by S.O. 530(E), dated 17.7.1992.](2)[ The district election officer shall keep in safe custody-(a)the packets of unused ballot papers with counterfoils attached thereto;(b)the packets of used ballot papers whether valid, tendered or rejected;(c)the packets of the counterfoils of used ballot papers;(d)the packets of the marked copy of the electoral roll or, as the case may be, the list maintained under sub-section (1) or sub-section (2) of section 152;](dd)[ the packets containing registers of voters in Form 17-A;] [ Inserted by S.O. 230(E), dated 24.3.1992 and corrected by S.O. 530(E), dated 17.7.1992.](e)[ the packets of the declarations by electors and the attestation of their signatures; and [ Substituted by S.O. 5573, dated 23.12.1971.](f)all other papers relating to the election:Provided that in the case of an election in an assembly constituency or a parliamentary constituency or a council constituency which extends over more districts that one, the said papers shall be kept in the custody of such one of the district election officers having jurisdiction over the constituency as the Election Commission may direct:Provided further that in the case of an election by assembly members the said papers shall be kept in the custody of the returning officer.] [ Substituted by S.O. 5573, dated 23.12.1971.]
