Section 67 in Arunachal Pradesh Municipal Election Rules, 2011
67. Production and inspection of election papers.
(1)While in the custody of the Municipal Returning Officer-(a)the packets of counterfoils of used ballot papers ;(b)the packets of unused ballot papers ;(c)the packets of used ballot papers ; and(d)the packets of marked copies of the electoral roll shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the orders of the Election Tribunal of that District under Section 78 of the Act.(2)All other papers relating to the election shall be opened to public inspection and any person may apply for such an inspection or supply of certified copies thereof on payment of a fee of Rs.3 (Three) per page.
