Section 88 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
88. Custody of voting machines and papers relating to election.
(1)All voting machines used at an election shall be kept in the custody of the concerned Collector & District Election Authority or the Officer authorized by him.(2)The Collector & District Election authority or the Officer authorized by him shall keep in the safe custody, -(a)the packets of marked copy of the electoral roll;(b)the packets containing register of voters in Form XXXIV;(c)the packets containing the number of votes recorded in respect of each candidate in Form XXXVI;(d)all other papers relating to election;
