Section 66(1) in Haryana Municipal Corporation Election Rules, 1994
(1)The Presiding Officer shall seal up in separate packets on the outside of which shall be endorsed a description of their contents and forward to the Deputy Commissioner :-(a)the marked copy of the roll;(b)the counterfoils of the used ballot papers;(c)the ballot papers signed in full by the Presiding Officer but not issued to the voters;(d)the unissued ballot papers;(e)the ballot papers cancelled for violation of voting procedure;(f)any other cancelled ballot papers;(g)the cover containing the tendered ballot papers and the tendered votes list;(h)the list of challenged votes;(i)account of ballot papers;(j)the ballot papers counted as valid; and(k)any other packet(s) prescribed by the State Election Commissioner.
