57. [ Sealing of used ballot papers. [Substituted by S.O. 3662, dated 12.10.1964. ]
- The valid ballot papers of each candidate and the rejected ballot papers shall thereafter be bundled separately and the several bundles made up into a separate packet which shall be sealed with the seals of the returning officer and of such of the candidates, their election agents or counting agents as may desire to affix their seals thereon; and on the packets so sealed shall be recorded the following particulars, namely:-(a)the name of the constituency;](b)[ the particulars of the polling station where the ballot papers have been used; and [ Inserted by S.O. 518(E), dated 7.9.1979.](c)the date of counting.]
