Section 23(1) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
(1)the presiding officer shall then deliver or cause to be delivered to the returning officer at such place as the returning officer may direct,(a)the voting machine:(b)the account of votes recorded in Form III;(c)the sealed packets referred to in Rule 22 and(d)all other papers used at the poll.
