Section 18 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
18. Provision of ballot boxes and other election material at polling station.
(1)There shall be displayed prominently outside each polling station:-(a)a notice specifying the polling area, the voters of which are entitled to vote at the polling station, or the particulars of the voters so entitled; and(b)a copy of the list of contesting candidates for Member in the same language or languages and in the same order in which the name of contesting candidates at the election are published under rule 9.(2)The Returning Officer shall provide for each polling station:-(a)as many ballot boxes as may be necessary;(b)a sufficient number of ballot papers and copies of the relevant part of the list of voters in respect of the polling area, the voters where of are entitled to vote at the polling station;(c)instruments for stamping the distinguishing mark on ballot papers and articles necessary for the voters to mark the ballot papers.
