Section 98 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
98. Production and Inspection of Voting Machines or DMMs / SDMMs and election papers.
(1)While in the custody of the Collector & District Election Authority or the Officer authorized by him -(a)the packets of marked copy of electoral roll;(b)the packets containing registers of voters in Form - XXX;(c)the printed paper slips sealed under the provisions of rule 95 or 96; andshall not be opened and their contents shall not be inspected by, or produced before any person or authority except under the order of the competent court.(2)The Control Unit or DMM/SDMM sealed as per the provisions of Rule 95 or 96 kept in the custody of the Collector & District Election Authority or the Officer authorized by him shall be stored in Government Treasury or sub-Treasury and shall not be opened and inspected by, or produced before any person or authority except under the order of the competent court.
