Section 88 in The Bihar Municipal Election Rules, 2007
88. Inspection of contents of packets.
- While in the custody of the officers to whom they have been so forwarded, the packets of ballot papers, whether counted, rejected or tendered, and packets of counter foils of used ballot papers and of the packets of ballot papers and tendered votes lists, shall not be opened and their contents shall not be inspected or produced except under the order of the State Election Commission or the Authority designated by Section 476 of the Act, but all other documents relating to the election shall be open to public inspection subject to such conditions and to the payment of such fee, if any as the State Election Commission may impose.
