Section 70X in Haryana Municipal Corporation Election Rules, 1994
70X. Production and inspection of election papers.
(1)While in the custody of the Deputy Commissioner :-(a)the packets of unused postal ballot papers with counterfoils attached thereto;(b)the packets of used postal ballot papers whether valid, rejected or cancelled, and counterfoils thereof;(c)the packets of used or unused tendered ballot papers;(d)the packets of the marked copy of electoral roll;(e)the packets containing register of voter in Form 11;(f)the packets of the declaration by electors and the attestation of their signatures,shall not be opened, inspected or produced except under the orders of a competent court.(2)The voting machine sealed under rule 70V and kept in the custody of the Deputy Commissioner shall not be opened, inspected or produced except under the orders of a competent court.(3)Subject to such conditions and on the payment of such fee as the State Election Commission may direct, all other papers relating to the election shall be open to public inspection and copies thereof shall, on application, be furnished.
