Section 46(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(2)The Presiding Officer shall, after complying with the provisions of sub-rule (1), secure and seal the box in such manner that the slit in the box for insertion of ballot paper therein remains open and shall also allow the candidates or their election agents or polling agents, who may be present, to affix their own seals on the space in the box meant therefor, if they so desire.
