Section 98(1) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(1)While in the custody of the Collector & District Election Authority or the Officer authorized by him -(a)the packets of marked copy of electoral roll;(b)the packets containing registers of voters in Form - XXX;(c)the printed paper slips sealed under the provisions of rule 95 or 96; andshall not be opened and their contents shall not be inspected by, or produced before any person or authority except under the order of the competent court.
