Section 44 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
44. Return of Ballot Papers.
(1)After a voter has recorded his vote and made his declaration under Rule 41 or Rule 42, he shall return the ballot paper and declaration to the Returning Officer in accordance with the instructions communicated to him in Part - II of Form XXIX, so as to reach the Returning Officer before the hour fixed for the commencement of counting of votes.(2)If any cover containing a postal ballot paper is received by the Returning Officer after the expiry of the time fixed in sub-rule (1), he shall note thereon the date and time of the receipt and shall keep all such covers together in a separate packet.(3)The Returning Officer shall keep in safe custody until the commencement of the counting of votes all cover containing postal ballot papers received by him.
