Section 99(1) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(1)The voting machines where DMMs/SDMMs are not used and the DMMs /SDMMs where they are used and kept in the custody of the Collector & District Election Authority or the Officer authorized by him shall be retained in tact for such period as the State Election Commission may direct and shall not be used at any subsequent election without the previous approval of the State Election Commission.
