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State of Andhra Pradesh - Section

Section 93 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

93. Sealing of Machines.

(1)After the result of voting recorded in Control Unit has been ascertained candidate-wise, and entered in Form-XXXII and in the form prescribed for this purpose, the Returning Officer shall reseal the unit with his seal and the seals of such of the candidates or their election agents present who may desire to affix their seals thereon, so however that the result of voting recorded in the unit is not obliterated and the unit retains the memory of such result.
(2)The Control Unit so sealed shall be kept in specially prepared boxes on which the Returning Officer shall record the following particulars, namely, -
(a)the details of the territorial constituency;
(b)the particulars of the polling station where the Control Unit has been used;
(c)serial number of the Control Unit;
(d)date of poll; and
(e)date of counting.