Section 96 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
96. Safe custody of voting machines and all other packets.
(1)The Voting machines kept in the custody of the Collector & District Election authority or the Officer authorized by him shall be retained in tact for such period as the State Election Commission may direct and shall not be used at any subsequent election without the previous approval of the State Election Commission.(2)All other packets relating to elections where there is no election petition, shall be destroyed as per the provisions of these rules.
