Section 70P(1) in Haryana Municipal Corporation Election Rules, 1994
(1)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 election agent or polling agent who may be present make up into separate packet and seal with his seal and the seal of such candidates or agents as may desire to affix their seals on the envelops of the following :-(a)the marked copy of the electoral roll;(b)the tendered ballot papers;(c)the list of tendered votes;(d)the list of challenged votes;(e)the certificate in Form 12 produced by officers on election duty;(f)the register of voters in Form 11; and(g)any other papers directed by the State Election Commission to be kept in a sealed packet.
