Section 47(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(1)The Returning Officer shall exclude from the place fixed for counting of votes all persons except:-(a)persons appointed as counting supervisors and counting assistants to assist him in the counting;(b)persons authorised by the State Election Commission or by the Election Authority;(c)Public servants on duty in connection with the election; and(d)Candidates, their election agents and counting agents.
