Section 73 in The Rajasthan Municipalities (Election) Rules, 1994
73. Custody of ballot papers and other papers relating to election.
- The returning officer shall after declaring the result keep in safe custody the used ballot papers and other papers related to the election in separate packets which shall be sealed with the seal of the returning officer and of such candidates or election agents or counting agents as may desire to affix their seal thereon.[Provided that all voting machines used, if any, at an election shall be kept in such manner as the State Election Commission may direct.] [Added by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).]
