Section 95(1) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(1)While in the custody of the Collector & District Election Authority or the Officer authorized by him, -(a)the packets of marked copy of electoral roll;(b)the packets containing registers of voters in Form-XXX shall not be opened and their contents shall not be inspected by, or produced before any person or authority except under the order of the competent court.
