Section 19 in The Bar Council of Bihar Election Rules, 1968
19. Despatch of Voting Papers.
- Despatch of voting papers to Polling Officer for voting in person:-(1)The Secretary shall deliver the Polling Officers of the booths, requisite number of voting papers and some additional voting papers bearing the facsimile of the Returning Officer, with a covering letter stating the number of the papers being delivered and enclosing an extract from the Electoral Roll relating to the polling both and other papers, if any, and instructions.(2)The Secretary shall deliver the boxes & other materials to the Presiding Officer of the booths as per details below:-(i)One box which is meant for casting of votes must be locked and be sealed with a particular seal, as prescribed by the Council, and the hole on the top of the box should also be pasted with a slip duly signed and sealed by the Returning Officer. The paper so pasted on the top of the box be torn at the polling station in order to enable the voters to cast their votes.(ii)One Big Box in which unused Ballot Papers, Cloth, Seal, Lac, Match Box, Candle, Needle, Thread, Copies etc. can be kept.(iii)Sufficient cloth for wrapping the box in which vote is cast.
