Section 66 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
66. 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 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 sealed 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.(4)Notwithstanding anything contained in this rule, in case a second ballot box is not used by reason of the first box getting full and counting is to be done at the polling station itself immediately after the conclusion of the poll, it would not be necessary to seal the ballot box.
