Section 86(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(2)As the votes polled by each candidate are displayed on the control unit, the election officers shall have, -(a)number of such votes recorded separately in respect of each candidate in Part II of Form XXXVI;(b)part II of Form XXXVI completed in other respects and signed by the counting supervisor and also by the candidates or their election agents or their counting agents present; and(c)corresponding entries made in a result sheet in Form XXX, and the particulars so entered in the result sheet announced.
