Section 114 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
114. Packing and sealing of ballot papers.
(1)The Returning Officer shall, then, bundle the ballot papers and all other records into a separate packet, seal the packet and note thereon a brief description of its contents, the election to which it relates and the date thereof.(2)These packets shall not be opened and their contents shall not be inspected or produced except under the orders of a competent Court.(3)These packets shall be retained in safe custody in the Office of the Town Panchayat or Third Grade Municipality or Municipality or Corporation, as the case may be, for a year and shall, then, unless otherwise directed by a competent Court, be destroyed.
