Section 18(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)At an election at which a poll is to be taken each candidate or his election agent, if any, may appoint one agent and two relief agents, to act as polling agents of such candidate at each polling station or, where a polling station has more than one polling booth, at each such polling booth for the poll, as the case may be, and such appointment shall be made by a letter in writing in duplicate in Form IX signed by the candidate or his election agent, if any, under intimation to Election Officer atleast three days before the commencement of the poll.
