Section 22(1) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
(1)The presiding officer shall then make into separate packets.(a)The marked copy of the electoral roll:(b)the register of voters in Form I;(c)the cover containing the tendered ballot papers and the list in Form-11;(d)the list of challenged votes: and(e)any other papers directed by the Election Commission to be kept in a sealed packet.
