Section 13(3) in U.P. Zila Panchayats (Voting on Motions of Non-Confidence) Rules, 1966
(3)While in the custody of the Collector the packets of ballot papers whether unused, cancelled, valid or rejected and the list of members used while issuing the ballot, papers shall not be opened and their contents shall not be inspected by or produced before any person or authority except under the orders of competent Court. Inspection of other papers shall be allowed by the Collector to any person within such hours as he may fix for the purpose.
