Section 95 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
95. Custody of voting machines and papers relating to election.
(1)All voting machines used at an election shall be kept in the custody of the concerned Collector and District Election Authority or the Officer authorized by him.(2)The Collector and District Election authority or the Officer authorized by him shall keep in the safe custody(a)the packets of marked copy of the electoral roll;(b)the packets containing register of voters in Form XXI(c)the packets containing the number of votes recorded in respect of each candidate in Form XXIII;(d)all other papers relating to election
