Section 94(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)After the result of voting recorded in control unit has been ascertained candidate-wise, and entered in Form XXIII, and in the form prescribed for this purpose, the Election Officer shall reseal the unit with his seal and the seals of such of the candidates of 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 oblitered and the unit retains the memory of such result.
