Section 91 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
91. Scrutiny and inspection of voting machines.
(1)The Returning Officer may have the Control Units of the voting machines used at more than one polling station taken up for scrutiny and inspection and votes recorded in such units counted simultaneously.(2)Before the votes recorded in any Control Unit of a voting machine are counted under sub-rule (1), the candidate or his election agent or his counting agent present at the counting table shall be allowed to inspect the paper seal and such other vital seals as might have been affixed on the unit and to satisfy themselves that the seals are in tact.(3)The Returning Officer shall satisfy himself that none of the voting machines has in fact been tampered with.(4)If the Returning Officer is satisfied that any voting machine has in fact been tampered with, he shall not count the votes recorded in that machine and shall report the matter to the State Election Commission.
