Section 17 in The Bihar Development of Ayurvedic and Unani System of Medicine Act, 1951
17.
The packets of ballot papers and of the counterfoils thereof shall not be opened, and their contents shall not be inspected except under the order of the State Government to be granted only on its being satisfied by affidavit or otherwise that the inspection of the ballot papers counterfoils is necessary for the purpose of the petition questioning the validity of an election and such order may be made subject to such conditions as to the person, time, place and mode of opening an inspection as the State Government may think expedient.
