Section 96(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(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.
