Section 16(2) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(2)The presiding officer shall keep a record of all cases under this rule in Form 11(B) prescribed under the A.P. Municipal Councils and Nagar Panchayats (Director Election of Chairperson) Rules, 1986, and A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, respectively.
