Section 14(2) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
(2)While in the custody of the District Magistate, the covers of ballot papers whether unissued, cancelled , valid or rejected and the list of Pradhans used while i issuing ballot papers shall not be opened and their contents shall not be inspected by . or produced before any person of authority except under the orders of a competent Court or of the State Government when a dispute is referred to it under rule 13. Inspection of other paper shall be allowed by the District Magistrate to any person within such hours as may be fixed for the purpose.
