Section 58 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
58. Production and inspection of election papers.
- While in custody of the Returning Officer;(a)the packets of unused ballot papers with the counterfoil attached thereto,(b)the packets of used ballot papers whether valid, tendered or rejected,(c ) the packets of counterfoils of used ballot papers,(d)the packet of marked copy of electoral roll,(e)the packets of the declaration by voters and attestation of their signatures, and(f)the counterfoils of the postal ballot papers; shall not be opened and their contents shall not be inspected by or produced before any person of authority excepts under the order of a competent court or of a tribunal.
