Section 30(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(4)The Presiding Officer shall keep order at the polling station, shall see that the election is fairly conducted, shall regulate the number of electors to be admitted at one time and shall exclude all other persons except:(a)the candidates and at each booth one agent of each candidate at a time hereinafter referred to as the polling agent;(b)the police or other public servants on duty;(c)his own Polling Officers and such persons as the Presiding Officer may from time to time admit for the purpose of identifying electors;(d)a child in arms accompanying a voter; and(e)the companions of blind and infirm voters who cannot move without help.
