Section 24(1) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(1)the presiding officer shall then deliver or cause to be delivered to the Election Officer at such place as the Election Officer may direct.(a)the voting machine;(b)the account of votes recorded in Form-Ill;(c)the sealed packets referred to in rule 23 and(d)all other papers used at the poll.
