Section 64(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)The Presiding Officer shall furnish to every polling agent present at the close of the poll a true copy of the entries made in Part-I of Form XXIV after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.
