Section 98 in The Corporation of the City of Panaji (Election) Rules, 2004
98. Production and Inspection of Election Papers.
(1)While in the custody of Returning Officer-(a)the packets of marked copies of the list of voters; and(b)the packets containing registers of voters in Form XV shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the order of a competent Court.(2)the counted units sealed under the provisions of rule 88 and kept in the custody of the Retuning Officer shall not be opened and shall not be inspected by, or produced before, any person or authority except under the orders of a competent Court.(3)all other papers relating to the election shall be open to public inspection.
