Section 45(2) in Haryana Panchayati Raj Election Rules, 1994
(2)The Presiding Officer shall, after complying with the provisions of sub-rule (1), secure and seal the box in such manner that the slit in the box for insertion of ballot papers therein remains open and shall also allow the candidates or their [polling agents,] [Substituted by Legislative Supplement Part III dated 4.11.1994.] who may be present to affix their own seals on the space in the box meant therefor, it they so desire.
