Section 88(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(2)The Collector & District Election authority or the Officer authorized by him shall keep in the safe custody, -(a)the packets of marked copy of the electoral roll;(b)the packets containing register of voters in Form XXXIV;(c)the packets containing the number of votes recorded in respect of each candidate in Form XXXVI;(d)all other papers relating to election;
