Section 58(1) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(1)While in the custody of the Returning Officer,-(a)the packets of unused ballot papers;(b)the packets of used ballot papers whether valid, tendered or rejected; and(c)packets of marked copies of the list of voters, shall not be opened and their contents shall not be inspected by, or produced before, any person or authority except under the order of a competent Court of Law.
