Section 32 in The Bar Council of Bihar Election Rules, 1968
32. Sealing of Ballot Papers.
(1)The Presiding Officer shall as soon as practicable after the close of polling in the presence of the candidate or their representative whoever be present-(a)re-paste the opening of the box in which votes have been cast under his signature and seal.(b)take out the cloth which is kept in the other box and wrap the said box with the cloth.(c)stitch the cloth by needle & thread kept in other box.(d)sign at conspicuous places and shall put his seal wherever he deems necessary and the candidate or his representative if present may also put his signature and seal.(e)make separate packets of-(i)the unused Ballot Papers,(ii)the mutilated torn Ballot Papers,(iii)returned Ballot Papers, and(iv)Electoral Rolls and Register and papers used at the Polling Station.(f)Place all the packets, sealed Box containing votes cast and other materials in the Big Steel Box.(g)Prepare a short report in Form 'D' showing the number of Ballot Papers issued to him and the number of Ballot Papers returned unused and placed in the Big Steel Box; and(h)Close Big Steel Box by putting lock and shall be sealed by different seal at the Junctions.(2)The candidates or their representatives may and the Presiding Officer shall put their signatures on a sheet of paper which shall be pasted at necessary places so as to ensure that the Big Steel Box cannot be opened without tearing the pasted sheets of Paper.
