Section 93(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(2)As the votes polled by each candidate are displayed on the control unit, the election officers shall have:(a)number of such votes recorded separately in respect of each candidate in Part II of Form XXIII;(b)part II of Form XXIII completed in other respects and signed by the counting supervisor and also by the candidates or their election agents or their counting agents present; and(c)corresponding entries made in a result' sheet in Form XX, and the particulars so entered in the result sheet announced.
