Section 231(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)If at any election, -(a)booth capturing has taken place at a polling station or in such number of polling stations as is likely to affect the result of such election or that the result of the poll at that polling station cannot be ascertained; or(b)booth capturing takes place in any place for counting of votes in such manner that the result of the counting at that place cannot be ascertained, the returning officer shall forthwith report the matter to the A.P. Election Commissioner for Local Bodies.
