Section 92 in The Corporation of the City of Panaji (Election) Rules, 2004
92. Sealing of voting machine.
(1)After the result of voting recorded in a control unit has been ascertained candidate-wise and entered in Part II of Form XVIII and Form XIX under rule 91, the Returning Officer shall reseal the unit with his seal and the seals of such of the candidates or their election agents present who may desire to affix their seals thereon so however that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.(2)The control unit so sealed shall be kept in specially prepared boxes on which the Returning Officer shall record the following particulars, namely-(a)the names of the ward;(b)the particulars of polling station or stations where the control unit has been used;(c)serial number of the control unit;(d)date of poll; and(e)date of counting.
