Section 74 in The Rajasthan Municipalities (Election) Rules, 1994
74. Production and inspection of election papers.
- While in the custody of the returning officer, the packets of ballot papers whether [counted, rejected, cancelled or tendered and the counterfoils thereof, register of voters in Form 14A] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).] and of the marked copy of the list of voters [and the packets of the declaration by electors together with attestation of their signatures] [Inserted by Notification No. F.8(GA)(9) Rules/LSG/95/Part 1½551, dated 27-7-1995, Published Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-8-1995, page 615.] shall not be opened, inspected or produced except under the orders of a competent court but all other documents relating to the election shall be open to public inspection subject to such conditions and to the payment of such fees as may be decided by the State Election Commission and any person on compliance with such condition and on payment of such fees shall be entitled to obtain a coy or copies thereof or any part thereof.
