Section 51(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(4)The Presiding Officer of each polling station as soon as practicable after the close of the poll, shall in the presence of any candidate, polling agent or election agent who may be present make up into separate packets and seal with his own seal and the seals of such candidates or agents as may decide to affix their seals--(i)the tendered ballot papers;(ii)the unused ballot papers or ballot papers with counterfoils or foils;(iii)the spoilt ballot papers;(iii-a) the counterfoils is issued ballot papers including tendered ballot papers;(iv)the marked copy of the electoral roll;(v)the tendered votes list;(vi)the list of challenged votes with the statement or statement mentioned in sub-rule (2) of Rule 46;(vii)the covers referred to clause (ii) of sub-rule (4) of Rule 48; and(viii)any other paper directed by the Election Officer to be kept in a sealed cover.
