(5)After ballot papers have been issued to all the electors entitled to vote by post, the returning officer shall-(a)at an election in a parliamentary or assembly constituency, [subject to the provisions of rule 27-P, seal up in a packet] [ Substituted by S.O. 903(E), dated 5.8.2003 (w.e.f. 5.8.2003).] that part of the marked copy of the electoral roll which relates to service voters and record on the packet a brief description of its contents and the date on which it was sealed and send the other relevant parts of the marked copy to the several presiding officers [or marking the names of electors to whom ballot papers are issued at the polling stations without however recording therein the serial numbers of the ballot papers issued to the electors] [ Substituted by S.O. 5573, dated 23.12.1971.]; and(b)at any other election, seal up in a packet the marked copy of the electoral roll and record on the packet a brief description of its contents and the date on which it is sealed.
