Section 18(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(2)The candidate or his election agent shall also deliver the duplicate copy of the letter of appointment to the polling agent who shall, on the date fixed for the poll, present the copy to, and sign the declaration contained therein, before the presiding officer of the polling station where such polling agent is appointed for duty and the presiding officer shall thereafter retain it is in his custody. No polling agent shall be allowed to perform any duty at the polling station or at the place fixed for the poll unless he has complied with the provisions of this sub-rule.
