Section 52 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
52. Closure of poll.
(1)The Presiding Officer shall close the polling station at the hour appointed for closing under Rule 6 or sub-rule (1) (b) of Rule 49 and shall not thereafter admit any elector into the polling station: Provided that all electors present at the polling station before it is closed shall be allowed to cast their votes.(2)If any question arises as to whether any elector shall, for the purpose of the proviso to sub-rule (1) be deemed to be present within the polling station before it is closed, it shall be decided by the Presiding Officer whose decision shall be final.(3)The Presiding Officer of each polling station, as soon as practicable after the close of the poll, shall close the slit of the ballot ox and where the box does not contain any mechanical device for closing the slit, he shall seal up the slit and also allow any polling agent present to put his seal. The ballot box shall thereafter be sealed and secured.(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 the following items, and seal them with his own seal and the seals of such candidates or agents as may desire to affix their seals:(i)the tendered ballot papers;(ii)the unused ballot papers with counterfoil or foils;(iii)the counterfoils of issued ballot papers Including tendered ballot papers;(iv)the spoilt ballot papers;(v)the marked copy of the electoral roll;(vi)the tendered votes list;(vii)the list of challenged votes;(viii)the covers referred to in clause (ii) of sub-rule (4) of Rule 48; and(ix)any other paper directed by the State Election Commission to be kept in a sealed packet/cover.(5)Each packet shall be numbered and shall bear a note as to its contents the name of the polling station and name and number of the ward.
