Section 67 in Haryana Municipal Corporation Election Rules, 1994
67. Custody of election papers.
(1)The Deputy Commissioner shall retain the packets forwarded to him under the provisions of rule 66 in his custody until the expiry of one year from the date of the election and shall then, subject to any direction to the contrary made by the State Election Commissioner or a competent court or a person appointed to hold an enquiry into an election under Part-V of these rules, cause them to be destroyed.(2)A candidate may apply to the Deputy Commissioner for inspection or supply of certified copies of any documents relating to an election other than ballot papers, counter-foils of the used ballot papers and the marked copy of the roll referred to in rule 66, on payment of a fee at the same rate as is charged in the State for the inspection of a document Forming part of a record of a case dealt with by a Revenue Officer or for supply of a copy of an order by a Revenue Officer, as the case may be, and such copies shall be supplied in accordance with the procedure to be followed for a similar application in respect of a case dealt with by a Revenue Officer.
