Section 57J in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
57J. Sealing of other packets.
(1)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall then make into separate packet of the following :(a)The marked copy of the electoral roll;(b)The register of votes in Form VII A;(c)The cover containing the tendered ballot papers and the list in Form XVIIB;(d)The list of challenged votes;(e)Any other papers directed by the Election Commission to be kept in a sealed packet;(f)The envelopes referred to Clause (ii) of Sub-rule (2) of Rule 57-G and shall forward such packets to the Election Commission.(2)Each packet shall be sealed with the seal of the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] and with the seal either of the candidate or his election agent or of his Polling Agent who may be present at the polling station and may desire to affix his seal thereon.(3)Each packet shall be numbered and shall bear a note as to it contents, the name of the polling station and the name of the number of the Ward where no vote has been recorded at any polling station the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall submit a nil report.
