Section 57 in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
57. Scrutiny and opening of ballot boxes.
(1)The Returning Officer may have the ballot boxes used at more than one polling station opened and their contents counted simultaneously.(2)Before any ballot box is opened at a counting table the Counting Agent present at that table shall be allowed to inspect the paper seal or such other seal as might have been affixed thereon and to satisfy them that it is intact.(3)The Returning Officer shall satisfy himself that none of the ballot boxes has in fact been tampered with. He shall not count the ballot papers contained in tampered box and shall follow the procedure laid down in Rule 51 in respect of that polling station.
