Section 34(2) in The Registration Of Electors Rules, 1960
(2)Copies of the electoral roll for any constituency in excess of the number required for deposit under rule 32 and for any other public purpose shall be disposed of at such time and in such manner as the Election Commission may direct and until such disposal shall be made available for sale to the public.[PART VI] [ Inserted by S.O. 1128(E), dated 29.12.1987.] Miscellaneous
