Section 56(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)The Election Officer shall not open the sealed packets containing tendered ballot papers and the marked copy of the electoral roll. He shall verify the statement submitted by the Presiding Officer under sub-rule (6) of Rule 51 by comparing it with the number of accepted ballot papers, rejected ballot papers and unused ballot papers in his possession.
