(1)Where a paper seal is used for securing a ballot box, the presiding officer shall affix his own signature on the paper seal and obtain thereon the signatures of such of the polling agents present as are desirous of affixing the same.(2)The presiding officer shall thereafter fix the paper seal so signed in the space meant therefor in the ballot box and shall then secure and seal the box in such manner that the slit for the insertion of ballot paper thereinto remains open.(3)The seals used for securing a ballot box shall be affixed in such manner that after the box has been closed it is not possible to open it without breaking the seals.(4)Where it is not necessary to use paper seals for securing the ballot boxes, the presiding officer shall secure and seal the ballot box in such manner that the slit for the insertion of ballot papers remains open and shall allow the polling agents present to affix, if they so desire, their seals.(5)Every ballot box used at a polling station shall bear labels, both inside and outside, marked with-(a)the serial number, if any, and name of the constituency;(b)the serial number and name of the polling station;(c)the serial number of the ballot box (to be filled in at the end of the poll on the label outside the ballot box only); and(d)the date of poll.(6)Immediately before the commencement of the poll, the presiding officer shall demonstrate to the polling agents and other persons present that the ballot box is empty and bears the labels referred to in sub-rule (5).(7)The ballot box shall then be closed, sealed and secured and placed in full view of the presiding officer and the polling agents.[33-A. Marked copy of electoral roll. [ Substituted by S.O. 5573, dated 23.12.1971.]- Immediately before the commencement of the poll the presiding officer shall also demonstrate to the polling agents and others present that the marked copy of the electoral roll to be used during the poll does not contain-] [Substituted by S.O. 5573, dated 23.12.1971. ](a)[ any entry other than those made in pursuance of clause (b) of sub-rule (2) of rule 20 or clause (b) of sub-rule (2) of rule 27-E; and] [ Substituted by S.O. 321(E), dated 1.5.1996.](b)[ any mark other than the mark made in pursuance of clause (b) of sub-rule (2) of rule 23 or clause (b) of sub-rule (2) of rule 27-E.] [ Substituted by S.O. 628(E), dated 4.8.1999(w.e.f. 4.8.1999).]
