Section 70 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
70. Sealing of other packets.
(1)The Presiding Officer shall then make into separate packets -(a)the marked copy of the list of voters;(b)the unused ballot papers;(c)the cancelled ballot papers;(d)the cover containing the tendered ballot papers and the list of tendered ballot papers;(e)the list of challenged votes; and(f)any other papers directed by the Returning officer to be kept in sealed packet.(2)Each such packet shall be sealed with the seals of the Presiding Officer and of those candidates or their agents, if any, present who may desire to affix their seals thereon.
