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State of Andhra Pradesh - Section

Section 54 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

54. Delivery of ballot boxes.

(1)The Presiding Officer shall then as soon as may be delivered the ballot boxes and all such packets and papers used at the polling station or cause them to be delivered to the Election Officer at such places as he may direct.
(2)The Election Officer shall make adequate arrangements for the safe transport of all ballot boxes, packets and other papers referred to in this rule from polling stations and for their safe custody until the commencement of this counting of votes.