Section 48 in The Rajasthan Municipalities (Election) Rules, 1994
48. Sealing of polling materials and other papers.
- 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 decide to affix their seals-(a)the unused ballot papers,(b)the tendered ballot papers.(c)the spilt and returned ballot papers.(d)the marked copy of the List of Voters,(e)the counterfoil of the ballot papers.(f)[the list of tendered votes] [Amended by Notification No. F.8(GA)(9) Rules/LSG/95/Part 1½551, dated 27-7-1995, Published Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-8-1995, page 615.],(h)the votes by officers on election duty,(i)[ Ballot papers cancelled under sub-rule (7) of Rule 37. [Added by Notification No. F.8(GA)(9) Rules/LSG/95/Part 1½551, dated 27-7-1995, Published Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 7-8-1995, page 615.](f)Any other papers directed by the Commission to be kept in a sealed packet.]
