Section 90 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
90. 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 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.
