Section 21 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
21. Rights of candidates and his election agent.
(1)At every election where a poll is taken, each contesting candidate at such election and his election agent shall have a right to be present at any polling station.(2)A contesting candidate himself or his election agent may do any act or thing which any polling agent or the counting agent of such contesting candidate if appointed, would have been authorised by or under these rules to do, or may assist any polling agent or counting agent or such contesting candidate in doing any such act or thing.
