Section 58 in Arunachal Pradesh Municipal Election Rules, 2011
58. Transmission of Ballot box/ electronic voting machines etc. to the Municipal Returning Officer.
(1)The Presiding Officer shall then deliver or cause to be delivered to the Municipal Returning Officer at such place as the Municipal Returning Officer may direct-(a)the ballot box/ electronic voting machines as referred to in rule 55 ;(b)the ballot paper account as referred to in rule 56 ;(c)the sealed packets as referred to in rule 57 ; and(d)all other papers used at the poll.(2)The Municipal Returning Officer shall make adequate arrangements for their safe custody until the commencement of the counting of votes.Chapter-VI Counting of Votes and Declaration of Results
