Section 48 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
48. Preparation of ballot boxes for poll.
(1)Where' a paper seal is used for securing a ballot box, the Presiding Officer shall affix his own signature on the paper seal and obtain thereon the signatures of such of the polling agents presents as are desirous of affixing the same.(2)The Presiding Officer shall fix the paper seal so signed in the space meant therefore in the ballot box and shall then secure and seal the box in such manner that the slit for the insertion of the ballot paper therein to remains open.(3)The seals used for securing a ballot box shall be affixed in such manner that after the box has been closed it. is not possible to open it without breaking the seals.(4)Where it is not necessary to use paper seal for securing the ballot boxes, the Presiding Officer shall secure and seal the ballot box in such manner that the silt for the insertion of ballot papers remain open and shall allow the polling agents presents to affix, if they so desire their seals.(5)Every ballot box used at a polling station shall bear labels both inside and outside, marked with-(a)the serial number and the name of the electoral college;(b)the serial number of the ballot box relating to an electoral college (to be filled in at the end of the poll on the label outside the ballot box only);(c)the date of poll.(6)Immediately before their commencement of the poll, the Presiding Officer shall demonstrate to the polling agents and other persons present that the ballot box is empty and bears and labels referred to in sub-rule (5).(7)The ballot box shall then the closed, sealed and secured and placed in full view of the Presiding Officer and the polling agents.
