Section 21(1) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(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.
