Section 52(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(4)The Presiding Officer of each polling station as soon as practicable after the close of the poll shall, in the presence of any candidate, polling agent or election agent, who may be present, make up into separate packets the following items, and seal them with his own seal and the seals of such candidates or agents as may desire to affix their seals:(i)the tendered ballot papers;(ii)the unused ballot papers with counterfoil or foils;(iii)the counterfoils of issued ballot papers Including tendered ballot papers;(iv)the spoilt ballot papers;(v)the marked copy of the electoral roll;(vi)the tendered votes list;(vii)the list of challenged votes;(viii)the covers referred to in clause (ii) of sub-rule (4) of Rule 48; and(ix)any other paper directed by the State Election Commission to be kept in a sealed packet/cover.
