Section 20 in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
20. Account of votes recorded.
(1)The presiding officer shall at the close of the poll prepare an account of votes recorded in Form-III and enclose it in a separate cover with the words "Account of Votes Recorded" superscribed thereon.(2)The presiding officer shall furnish to every polling agent present at the close of the poll a true copy of the entries made in Form III after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.
