Section 21 in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
21. Account of votes recorded.
(1)The presiding officer shall at the close of the poll prepare an account of votes recorded in Form-XVI under Rule 51 (6) of A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 52(6) of the A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965 and enclose it in a separate cover with the words "Account of Votes Recorded" superscribed thereon.(2)The presiding officer shall furnish to every polling agent present at the close of the poll a true copy of the entries made in Form II after obtaining a receipt from the said polling agent therefor and shall attest it as a true copy.
