Section 19(1) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
(1)The presiding officer shall close a polling station at the hour fixed in that behalf under Section 57 of the Hyderabad Municipal Corporation Act, 1955 and shall not thereafter admit any elector into the polling station.Provided that all electors present at the polling station before it is closed shall be allowed to cast their votes.
