Section 55(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(4)If any ballot box is found by the Election Officer to have been tampered or interfered with or destroyed or lost, or if at any time, before counting of votes is completed and ballot papers used at a polling station or at a place fixed for the poll are unlawfully taken out of the custody of the Election Officer or are accidentally or intentionally destroyed or lost or are damaged or tampered with to such an extent that the result of the poll at that polling station or place cannot be ascertained, the Election Officer shall follow the procedure laid down in Section 343-X of the Act.
