Section 56 in The M.P. Nagarpalika Nirvachan Niyam, 1994
56. Sealing of ballot boxes after poll.
(1)As soon as practicable after the closing of poll, the Presiding Officer shall, in the presence of candidates or their election agents or polling agents close the slit of the ballot box and where the ballot box does not contain any mechanical device for closing the slit, he shall seal up the slit and also allow any candidate, election agent or polling agent present to affix his seal.(2)The ballot box shall thereafter be scaled and secured.(3)Where it becomes necessary to use a second ballot box by reason of the first box getting full, the first box shall be closed, sealed and secured as provided in sub-rule (1) and (2) before another ballot box is put into use.
