Section 14 in Nagpur rules Relating to the Election of Councillors
14.
[The polling Officer shall be furnished with as many ballot boxes as may be necessary. [x x x] [Inserted by G. N. No. 1588-2678-M/X1II, dated 11.5.1952.] Where a wooden box is used, it shall, after showing empty to the candidates and their agents, if any, at the commencement of the poll, be securely locked and the keys shall remain with the Supervising Officer A slit shall be provided on the top through which the voting papers shall be inserted. Where a mechanical box is used, it shall, after similarly being shown, be secured and sealed but the slit shall be kept open for inserting the voting papers. At the conclusion of the poll the slit shall be effectively closed in the case of both kinds of boxes.]The polling officer as soon as practicable after the close of the poll, shall in the presence of any candidate or polling agent who may be present make up into separate parcels and seal with his own seal and the seal of such candidates or agents as may desire to affix the seal(1)each ballot box in use;(2)the unused voting papers;(3)the tendered voting papers;(4)[ the cancelled voting papers;] [Inserted by G. N. No. 1588-2678-M/XIII, dated 14.5.1952.](5)[ the marked copy of the electoral roll;] [Inserted by G. N. No. 1588-2678-M/XIII, dated 14.5.1952.](6)the tendered votes lists; and(7)the list of challenged votes and shall forward the packets to the Returning Officer.
