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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(5) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006

(5)The Presiding Officer of each polling station, as soon as practicable, after the close of the poll, shall in the presence of any candidate or polling agents who may be present make up the following into separate packets and seal with his own seal and the seals of such candidates or agents as may desire to affix their seals:
(i)the tendered ballot papers;
(ii)the unused ballot papers;
(iii)the spoilt and returned ballot papers;
(iv)the marked copy of the electoral roll;
(v)the tendered votes list;
(vi)the list of challenged votes;
(vii)the counterfoils of used ballot papers;
(viii)the ballot papers cancelled for violation of voting procedure; and
(ix)any other papers directed by the State Election Commission to be kept in a sealed cover / packet.