Section 77 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
77. Sealing of other packets.
(1)The Presiding Officer shall then make up the following into separate packets-(a)the marked copy of the electoral roll;(b)the register of electors in Form 21;(c)the cover containing the tendered ballot papers and the list in Form 22;(d)the list of challenged votes; and(e)any other papers directed by the State Election Commission to be kept in a sealed packet.(2)Each packet shall be sealed with the seal of the Presiding Officer and with the seal either of the candidate or of his election agent or of his polling agent who may be present at the polling station and may desire to affix his seal thereon.
