Section 19(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(2)As soon as may be after the appointment of the counting agent of a candidate, and in any case beefier the commencement of the counting of votes, the candidate or his election agent shall give notice of the appointment, of such counting to the Election officer by forwarding to such officer the letter of appointment, referred to in sub-rule (1).
