Section 19 in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
19. Closing of Poll.
(1)The presiding officer shall close a polling station at the hour fixed in that behalf under Section 57 of the Hyderabad Municipal Corporation Act, 1955 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 whether an elector was present at the polling station before it was closed it shall be decided by the presiding officer and his decision shall be final.
