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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001

25. Closing of voting machines in case of booth capturing.

- Where the presiding officer is of opinion that booth capturing is taking place at a polling station or at a place fixed for the poll, he shall immediately close the control unit of voting machine to ensure that no further votes can be recorded and shall detach the balloting unit from the control unit.