Section 67 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
67. Transmission of Voting Machines, etc. to the Election Officer.
(1)The Presiding Officer shall then deliver or cause to be delivered to the Election Officer the following at such place as the Election Officer may direct-(a)the voting machine;(b)the account of votes recorded in Part-I of Form XXIII;(c)the sealed packets referred to in rule 66; and(d)all other papers used at the poll.(2)The Election Officer shall make adequate arrangements for the safe transport of the voting machine, packets and other papers for their safe custody until commencement of the counting of votes.(3)The provisions of rules 34 to 36, 39, 40, 46 to 48, 50, 52 and 53 shall, so far as may be, apply in relation to voting by voting machine and any reference in these rules to-"ballot box" or "ballot paper" shall be construed as including a reference to such voting machine.
