21. Sealing up of ballot boxes and papers after the close of poll.-
(1) As soon as practicable after the close of poll the presiding officer shall, in the presence of such candidates and authorised representatives of candidates as may be present, close and seal up the slit as well as the ballot box.
(2) He shall also make up into separate packets-
(a) the copy of the list of electors marked in accordance with rule 14;
(b) the counterfoils of ballot papers;
(c) the ballot papers cancelled under rules 15 and 16; and
(d) the unused ballot papers, and seal each such packet with his own seal and the seals of those candidates and authorised representatives of candidates who may desire to affix their seal thereon.
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