Section 18 in The Orissa District Planning Committees Rules, 2000
18. Filling up of form and sealing of ballot box and papers.
(1)As soon as may be after close of poll, the Presiding Officer shall prepare a ballot paper account in Form 10.(2)A copy of ballot paper account may be handed over to any candidate or election agent on demand.(3)The Presiding Officer shall then seal -(a)polled ballot box,(b)packet of counterfoils of used ballot papers,(c)packet of unused ballot papers,(d)packet of cancelled ballot papers,(e)packet of list of voters, and(f)packet of other records and materials.(4)Any candidate or election agent shall, if he so desires, affix his seal in all or any of the packets so also on the polled ballot box sealed by presiding officer.Provided that such sealing shall not be necessary if the counting is taken up immediately after the close of poll.(5)The Presiding Officer shall then deposit polled ballot box or boxes and other sealed packets to the Returning Officer for safe custody.
