Section 20 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
20. Rights of candidates and his election agent.
(1)At every election where a poll is taken, each candidate at such election and his election agent shall have a right to be present at any polling station.(2)A candidate or his election agent may himself do any act or thing which any polling agent or the counting agent of such candidate, if appointed would have been authorised by or under these rules to do, or may assist any polling agent or the counting agent of such candidate in doing any such act or things.
