Section 89 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
89. Transmission of voting machines, etc., to the Election Officer.
(1)The Presiding Officer shall then deliver or cause to be delivered to the Election Officer at such place as the Election Officer may direct:(a)the voting machine;(b)the account of votes recorded in Form XXIII;(c)the sealed packets referred to in Rule 88 and(d)all other papers used at the poll.(2)The Election Officer shall make adequate arrangements for the safe transport of the voting machine, packets and other papers for their safe custody until the commencement of the counting of votes.
