Section 59(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)The Election Officer shall not open the sealed packets containing tendered ballot papers and the marked copy of the elector roll. He shall verify the statement submitted by the Presiding Officer under sub-rule (1) of Rule 53 by comparing it with the number of accepted ballot papers, rejected ballot papers and unused ballot papers in his possession.
