Section 24(5) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(5)The Election Officer or such other authorized person shall forthwith number the nomination papers serially in the order in which they are presented to in respect of each office of the [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.] and enter on each nomination paper the time at which and the person or persons by whom it is presented.
