Section 343V(1) in Andhra Pradesh Municipalities Act, 1965
(1)If at any election,-(a)any ballot box used at a polling station is unlawfully taken out of the custody of the presiding officer or the election officer, or is accidentally or intentionally destroyed or lost, or is damaged or tampered with, to such an extent, that the result of the poll at that polling station cannot be ascertained; or(b)any voting machine develops a mechanical failure during the course of the recording of votes; or(c)any such error or irregularity in procedure as is likely to vitiate the poll is committed at a polling station, the election officer shall forthwith report the matter to the State Election Commission.
