Section 94 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
94. Sealing of Machines.
(1)After the result of voting recorded in control unit has been ascertained candidate-wise, and entered in Form XXIII, and in the form prescribed for this purpose, the Election Officer shall reseal the unit with his seal and the seals of such of the candidates of their election agents present who may desire to affix their seals thereon so however that the result of voting recorded in the unit is not oblitered and the unit retains the memory of such result.(2)The control unit so sealed shall be kept in specially prepared boxes on which the election officer shall record the following particulars, namely:(a)the serial number and name of the ward;(b)the particulars of the polling station where the control unit has been used;(c)serial number of the control unit;(d)date of poll; and(e)date of counting.
