Section 10 in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
10.
(1)The Secretary shall then make up into separate packets the ballot papers relating to each candidate, whether counted or rejected, seal up each packet and not thereon a description of its contents as to be election to which it relates and the date thereof.(2)These packets shall not be opened and their contents shall not be inspected or produced except under the orders of a competent court.(3)The packets shall be retained in the safe custody in the Municipal Office by the Commissioner for a year and shall then, unless otherwise directed by the orders of a competent court, be destroyed.
