Section 67(1) in Haryana Municipal Corporation Election Rules, 1994
(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.
