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NCT Delhi - Section

Section 65 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

65. Election papers to be forwarded to the Director.

(1)The returning officer shall in separate sealed packets forward to the Director all papers relating to election including:
(a)the ballot papers counted as valid;
(b)the ballot papers rejected as invalid;
(c)the unused ballot papers;
(d)the spoilt ballot papers;
(e)tendered ballot papers;
(f)ballot paper returned by the electors without use;
(g)list of tendered votes;
(h)account of ballot papers;
(i)list of challenged votes;
(j)the marked copy of the electoral roll;
(k)receipt book for challenged votes;
(l)result of election for each polling station in Form '16';
(m)result of each constituency in Form '16' (by returning officer; and
(n)return of election in Form '17'.
(2)Each packet shall bear a note as to its contents and name of constituency election.