Section 30(2) in Andhra Pradesh Farmers Management of Irrigation Systems Rules
(2)(a)The Election Officer shall open, or cause to be opened, simultaneously the ballot box or boxes used at more than one polling station and shall have the total number of ballot papers found in such box or boxes counted and recorded in Part II of Ballot Paper Account (Form 15);(b)Discrepancy, if any, between the total number of such ballot papers recorded as aforesaid and the total number of ballot papers issued to voters as shown in Item 3 of Part I of the said Form 15 minus the number of ballot papers cancelled as shown in Items 4 thereof and the number of papers as shown in Item 5 thereof, shall also be recorded in Part II of Form 15.(c)Before any ballot box is opened for counting of votes the counting agents present thereat shall be allowed to inspect the paper seal or such other seal as might have been affixed thereon and to satisfy themselves that the ballot box is intact.(d)The Election Officer shall satisfy himself that none of the ballot boxes has in fact been tampered with in any way.(e)If the Election Officer is satisfied that any ballot box has in fact been tampered with, he shall not count the ballot papers contained in that box and shall follow the procedure laid down in Rule 35 in respect of that polling station.
