Section 57 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
57.
(1)In case the Commissioner is not the Election Officer, the Election Officer shall after declaring the result, forward a copy of the return to the Commissioner of the Municipality/Nagar Panchayat concerned and shall handover to the Officer authorised by the Election Authority the packets of ballot papers, whether counted, rejected or tendered and the counter-foils of the used ballot papers. These packets shall not be opened and their contents shall not be inspected or produced except under the orders of the election tribunal or other competent court.(2)The Officer so authorised shall retain the packets and the marked copies of the electoral roll for a year and shall them, unless otherwise directed by the orders of an election tribunal or other competent court, cause them to be destroyed.
