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State of Mizoram - Section

Section 147 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

147. Ballot boxes to be locked up and sealed before commencement of poll.

- Every ballot box shall be so constructed that the ballot papers can be introduced therein, but cannot be withdrawn therefrom, without the box being unlocked. The presiding officer at any polling station, immediately before the commencement of the poll, shall show the ballot box empty to such persons as may be present at such station so that they may see that it is empty, and shall then lock it up, and place his seal upon it in such manner as to prevent its being open without breaking such seal, and shall keep it so locked and sealed.