Section 96 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
96. Production and Inspection of voting machines and election papers.
(1)While in the custody of the Collector and District Election authority or the Officer authorized by him(a)the packets of marked copy of electoral roll;(b)the packets containing registers of voters in Form XXI shall not be opened and their contents shall not be inspected by, or produced before any person or authority except under the order of the competent court.(2)The control unit sealed as per the provisions of Rule 94 and kept in the custody of the Collector and District Election Authority or the Officer authorized by him and shall be stored in Government Treasury or sub- Treasury and shall not be opened and inspected by, or produced before any person or authority except under the order of the competent court.
