Section 18(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)As soon as may be after the appointment of the counting agent of a candidate, and in any case before the commencement of the counting of votes, the candidate or his election agent shall give notice of the appointment of such counting agent to the Election Officer by forwarding to such Officer the letter of appointment, referred to in sub-rule (1) thereof.
