Section 6(d) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(d)Candidates, their election agents and subject to the provisions of Rule 17 and Rule 18 of Andhra Pradesh Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986 and the A. P. Municipal Councils and Nagar Panchayats (conduct of election) Rules, 1965, respectively one polling agent of each candidate;
