Section 95(2) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(2)The Control Unit sealed as per the provisions of rule 93 and kept in the custody of the Collector & District Election Authority or the Officer authorized by him 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.
