Section 58(3) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(3)(a)The Election Officer shall allow the candidates and their agents reasonable opportunities to inspect without handling all ballot papers which in his opinion are liable to be rejected. He shall endorse the word "rejected" on every ballot paper which is rejected. If any candidate or agent present questions the correctness of the rejection he shall also record on the ballot paper the grounds for the rejection.(b)Each ballot paper not rejected under Rule 59 shall be deemed as a valid vote and shall be counted as one valid vote.(c)The votes polled by each candidate shall be registered in Form No. XIX and any candidate or his agent after the result of election has been declared by the Election Officer under Rule 60, shall on application be permitted to take a copy of the return.(d)The valid ballot paper found in each ballot box shall thereafter be bundled together and kept along with the bundle of rejected ballot papers, if any found in that box, in a separate packet which shall be sealed and on which shall be recorded the name of the Municipality, Ward number and the date of counting.
