Section 48A in The Rajasthan Municipalities (Election) Rules, 1994
48A. Sealing of polling materials and other papers. - The presiding officer of each polling station as soon as practicable after the close of the poll, shall in the presence of any candidate or election agent or polling agent who may be present, make up into separate packet and seal with his seal and the seal of such candidates or agents as may desire to affix their seals:-
(a)the marked copy of the electoral roll;(b)the tendered ballot papers;(c)the list of tendered votes;(d)the list of challenged votes;(e)the certificate in Form 16 produced by officers on election duty;(f)the register of voters in Form 14A;(g)any other papers directed by the State Election Commission to be kept in a sealed packed.The presiding officer shall after sealing all the packets endorse on each packet a description of its contents.
