Section 39(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)Every ballot box [* * *] [Omitted vide Notification No.7141, Legislative-I-26/95 H.U.D. Dated 7.3.96. O.G.E. No. 248 Dated 7.3.1996.] shall be so constructed that ballot papers can be introduced therein but cannot be withdrawn therefrom without the box being unlocked.
