Section 43 in Assam Panchayat (Constitution) Rules, 1995
43. Delivery of Ballot Boxes and other Materials of Election to the Deputy Commissioner or the Sub-Divisional Officer, as the case may be.
(1)The Presiding Officer shall, at the close of the poll, satisfy himself in the presence of the candidates or their polling Agents, if any that the seals affixed to the ballot boxes are intact. He shall then close the slit used for insertion of ballot papers in each ballot box by pasting a piece of paper in the slit and tying up the ballot box with a string to the slit and secure in such a manner that it shall not be possible to open the slit without tampering the piece of paper or breaking the seal. The Presiding Officer shall duly sign such paper and shall allow the candidates or their appointed Agents, as the case may be, to put their signature thereon.(2)After closing the slit of each ballot box used for the poll in the manner prescribed under sub-rule (1) the Presiding Officer shall wrap it with a thick paper and secure the same by way of pasting and binding with rope. He shall then paste identification slip on the ballot box noting thereon the serial number and name of the Polling Station and the election to which it relates and the number of box used in each election.(3)The Presiding Officer shall then make up into separate packet-(a)unused ballot Papers separately for the election of Gaon Panchayat President, Gaon Panchayat member and Anchalik Panchayat member and Zilla Parishad member with the accounts thereof;(b)the cancelled and spoiled ballot papers for each election;(c)the marked copy or copies of the electoral roll;(d)any other papers as may be directed by the Deputy Commissioner or the Sub-Divisional Officer as the case may be, to be kept in sealed packets and note thereon a description of its contents, the election to which it relates and the serial number and the name of the polling station.(4)The Presiding Officer shall then prepare a list of the used ballot boxes and sealed packets in duplicate and note thereon the serial number and name of Polling Station and put his signature thereon.(5)The Presiding Officer shall immediately after preparation of the ballot boxes under sub-rule (1) and (2) and sealed packets under sub-rule (3) and the list under sub-rule (4) shall deliver the same to the Deputy Commissioner or the Sub-Divisional Officer, as the case may be, or any other Officer authorised by him in this behalf, at such place as may be directed by him.(6)On receiving the ballot boxes, the sealed packets and the list under sub-rule (5), the Deputy Commissioner or the Sub-Divisional Officer as the case may be, or any office authorised by him in his behalf, shall endorse his receipt on the duplicate copy of the list after due verification and return it to the Presiding Officer. He shall provide safe custody of the ballot boxes and sealed packets along with the list so received from the Presiding Officer.
