Section 50(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)If at any election a ballot is unlawfully taken out of the custody of the Election Officer or the Presiding Officer and is in any way tampered with or is either accidentally or intentionally destroyed or lost, or any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station or at a place fixed for the poll, the election to which such ballot box relates shall be valid but only in respect of the polling at the polling station or stations at which such ballot box was used and no further:Provided that where a polling station more than one polling booth and any such ballot box as aforesaid was used at any of such polling booths in the elections to which such ballot box relates shall be void but only in respect of the polling at the polling booth at which such box was used and no further:Provided further that if at any election, any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station or at a place fixed for the poll, such election shall also be void, but only in respect of the polling at the polling station or place and no further.
