Section 57(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)The Election Officer shall not open the sealed packets containing tendered ballot papers and the marked copy of the electoral roll. He shall verify the statement submitted by the presiding officer under sub-rule (6) of Rule 52 by comparing it with the number of accepted ballot papers, rejected papers and unused ballot papers in his possession.
