Section 42 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
42. Sealing of other packets.
(1)The Presiding Officer shall then make separate packet of-(a)the marked copy of the list of voters;(b)the unused ballot papers;(c)the cancelled ballot papers;(d)the cover containing the tendered ballot papers and the list of tendered ballot papers;(e)the list of challenged votes; and(f)any other papers directed by the Returning Officer to be kept in sealed packet.(2)Each such packet shall be sealed with the seals of the Presiding Officer and of those candidates or their agents, if any, present, who may desire to affix their seal thereon.
