Section 34(3) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(3)(i)The Presiding Officer shall also make up into separate packets:-(a)the unused ballot paper (i.e., those with the signature of the Presiding Officer and without the signature of the Presiding Officer);(b)Counterfoils of the used ballot papers;(c)the covers containing the tendered ballot papers;(d)the returned ballot paper (i.e., those cancelled under Rule 30 and for violation of voting procedure under rule 24);(e)the marked copy of the electoral roll;(f)the cover containing the tendered ballot papers and the list in Form XIX;(g)the list of challenged votes; and(h)any other papers directed by the Returning Officer to be kept in a sealed packet.(i)Each such packet shall be sealed with the seal of the Presiding Officer and also of such candidates or their election or polling agents as may be present and may desire to affix their seals thereon. He shall as soon as practicable deliver the ballot box or boxes and all such packets and all other papers used at the poll or cause them to be delivered to the Returning Officer at such place as the Returning Officer may direct, subject to any general or special instructions issued in this behalf by the Commissioner.
