Section 50 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
50. Fresh poll in case of destruction of ballot box.
- If at any election, a ballot box is unlawfully taken out of the custody of the Election Officer or the Presiding Officer and is in any way damaged or tampered with or is either accidentally or intentionally destroyed or lost, the procedure prescribed in Section 343-V of the Act shall be followed.
