Section 16(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(1)The Presiding Officer shall regulate the number of voters to be admitted at any one time inside the polling station and shall exclude therefrom all other persons except:(a)the polling officers;(b)each candidate, his election agent, and one polling agent of each candidate;(c)other public servants on duty;(d)a child in arms accompanying a voter;(e)the companions of blind or infirm voters who cannot move without help; and(f)such other persons as the Presiding Officer may, from time to time, admit for the purpose of identifying voters or otherwise assisting him in taking the poll.
