(1)While in the custody of the district election officer or, as the case may be, the returning officer-(a)the packets of unused ballot papers with counterfoils attached thereto;(b)the packets of used ballot papers whether valid, tendered or rejected;(c)the packets of the counterfoils of used ballot papers;(d)the packets of the marked copy of the electoral roll or, as the case may be, the list maintained under sub-section (1) or sub-section (2) of section 152; and](dd)[ the packets containing registers of voters in Form 17-A;] [ Inserted by S.O. 230(E), dated 24.3.1992 and corrected by S.O. 530(E), dated 17.7.1992.](e)[ the packets of the declarations by electors and the attestation of their signatures; [Substituted by S.O. 5573, dated 23.12.1971. ]shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the order of a competent Court.][(1-A) The control units sealed under the provisions of rule 57-C and kept in the custody of the district election officer shall not be opened and shall not be inspected by, or produced before, any person or authority except under the orders of a competent Court.] [Inserted by S.O. 230(E), dated 24.3.1992 and corrected by S.O. 530(E), dated 17.7.1992. ]
