Section 68(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(3)(a)The [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] shall allow the candidates and their agents to inspect without handling all ballot papers which is rejected. If any candidate or agent present questions the correctness of the rejection he shall also record on the ballot paper the grounds for the rejection.(b)Each ballot paper not rejected under rule 72 shall be deemed as a valid vote and shall be counted as one valid vote.(c)The votes polled by each candidate shall be registered in Form XXV and any candidate or his agent after the result of election has been declared by the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] under rule 73, shall on application be permitted to take a copy of the return.(d)The valid ballot papers found in each ballot box shall thereafter be bundled together and kept alongwith the bundle of rejected ballot papers, if any found in that box,in a separate packet which shall be sealed and on which shall be recorder the name of Municipal Corporation, ward number and the date of counting.
