Section 343P in Andhra Pradesh Municipalities Act, 1965
343P. Removed of ballot papers or ballot boxes from polling stations to be an offence.
(1)any person who, at any election, unauthorisedly takes or attempts to take a ballot paper or ballot box out of polling station, or willfully aids or abets the doing of any such act shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend upto five thousand rupees.(2)If the presiding officer of a polling station has reason to believe that any person is committing or has committed an offence, punishable under subsection (1), such officer may, before such person leaves the polling station, arrest or direct a police officer to arrest such person and such person may cause him to be searched by a police officer:Provided that when it is necessary to cause a woman to be searched the search shall be made by another woman with strict regard to decency.(3)Any ballot paper found upon the person arrested on search shall be made over for safe custody to a police officer by the presiding officer or when the search is made by a police officer, shall be kept by such officer in safe custody.(4)An offence punishable under subsection (1) shall be cognizable.
