Section 67(2) in Haryana Municipal Corporation Election Rules, 1994
(2)A candidate may apply to the Deputy Commissioner for inspection or supply of certified copies of any documents relating to an election other than ballot papers, counter-foils of the used ballot papers and the marked copy of the roll referred to in rule 66, on payment of a fee at the same rate as is charged in the State for the inspection of a document Forming part of a record of a case dealt with by a Revenue Officer or for supply of a copy of an order by a Revenue Officer, as the case may be, and such copies shall be supplied in accordance with the procedure to be followed for a similar application in respect of a case dealt with by a Revenue Officer.
