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State of Madhya Pradesh - Section

Section 52 in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997

52. Ballot boxes to be locked and sealed before the commencement of poll.

(1)Presiding Officer at each polling station shall immediately before the commencement of the poll, allow inspection of each ballot box to be used at the poll, by the candidates, their election agents and their polling agents, who may be present at such station, and demonstrate to them and to all other persons present that it is empty.
(2)The Presiding Officer shall, after complying with the provisions of sub-section (1), secure and seal the box in such manner that the slit in the box for insertion of ballot paper therein remains open and shall also allow the candidates or their election or polling agents, who may be present to affix their own seals on the space in the box meant therefor, if they so desire.
(3)The seals to be used for ballot box shall be affixed in such manner that it shall not be possible to open the box again without breaking such seal or any thread on which the seals have been affixed.