Section 56 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
56.
(1)The Election Officer shall not open the sealed packets containing tendered ballot papers and the marked copy of the electoral roll. He shall verify the statement submitted by the Presiding Officer under sub-rule (6) of Rule 51 by comparing it with the number of accepted ballot papers, rejected ballot papers and unused ballot papers in his possession.(2)The Election Officer shall then make up into separate bundles in respect of each candidate--(i)such of the ballot papers as have been accepted as valid; and(ii)the remaining ballot papers which have been rejected as invalid he shall then make up both the bundles into one packet and seal the packet with his own seal. He shall also re close and reseal each of the other packets which were opened by him and record on each such packet a description of its contents.
