Section 55 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
55. Sealing ballot boxes keys ballot paper, etc.
(1)Subject to rule 52, the Presiding Officer shall close the polling station at the hour appointed for closing under rule 23 or Sub-rule (4) of rule 53 as the case may be, so as to prevent the admission thereto any elector after that hour.(2)The Presiding Officer of each polling station as soon as practicable after the close of the poll shall in the presence of any candidate or polling agents who maybe present make separate packets and seal with his own seal and the seals of such candidates or agents as he may decide to affix their seals-(i)each ballot box in use at such station unopened;(ii)the tendered ballot papers;(iii)the unused ballot papers;(iv)the cancelled ballot papers;(v)the copy of the electoral roll referred to in Sub-rule (4) of rule 42;(vi)the tendered votes list;(vii)the list of challenge votes with the statement or statements mentioned in Sub-rule (2) and (5) of rule 50; and(viii)the envelops referred to clause (ii) of Sub-rule (2) and of rule 51 and shall forward such packets to the Election Officer.(3)Each packet shall be numbered and shall bear a note as to its contents the name of the polling station and the name or number of the ward. Where no vote has been recorded in any polling station the Presiding Officer shall submit a nil report together with the statement in Form XXI referred to in rule 56.
