Section 16 in Greater Hyderabad Municipal Corporation Act, 1955
16. Custody and preservation of list.
(1)Three complete copies of the preliminary list for each constituency and all statements submitted to the Commissioner be kept in the office of the Commissioner or at such other place as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may by order specify for a period of one year unless their retention for a longer period is ordered by the [State Election Commissioner.] [Substituted by Act No.25 of 1995.](2)All claims and objections to any preliminary list and, the decisions of the Revising Authority thereon shall be kept in the office of the Commissioner or at such other place as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may by order specify until the completion of the next annual preparation of the list for such constituency.(3)Such number of copies of the final list for each constituency as may be specified by the [State Election Commissioner] [Substituted by Act No.25 of 1995.] shall be kept in the office of the Commissioner or at such other place as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may by order specify until the final publication of the next list for such constituency.(4)One complete copy of the final list for each constituency shall be kept for permanent deposit in such place as the [State Election Commissioner] [Substituted by Act No.25 of 1995.] may by order specify.(5)All copies of the final list for each constituency deposited under sub-section (3) or the copy of the final list for each constituency deposited under sub-section (4) shall before deposit be duly authenticated by the Commissioner or any officer authorised by him in this behalf.(6)Printed copies of the final constituency list as deposited shall be available for sale to the public until the final publication of the next list for the constituency to which it relates and thereafter such list may be disposed of in such manner as the authority with whom they are deposited may direct.(7)Every person shall have a right to inspect the papers referred to in sub-sections (1), (2) and (3) and to get attested copies thereof on payment of such fees as may be fixed by the [State Election Commissioner] [Substituted by Act No.25 of 1995.].Corrupt Practices
