Section 67(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)The Presiding Officer shall then deliver or cause to be delivered to the Election Officer the following at such place as the Election Officer may direct-(a)the voting machine;(b)the account of votes recorded in Part-I of Form XXIII;(c)the sealed packets referred to in rule 66; and(d)all other papers used at the poll.
