Section 25(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)The Election Officer shall, in the case of every voter who is entitled under Rule 23 or who has been permitted under sub-rule (4) of Rule 24, to give his vote at the election by postal ballot, as soon as may be after the publication under Rule 13 of the list of candidates at the election, send by registered post to each such voter a ballot paper x x x x along with the copy of instructions contained in Form VIII. He shall note down the electoral part No. and the Serial No. of the elector as entered in the marked copy of the electoral roll on the counterfoil of the ballot paper and detach the ballot paper from the Counterfoil.
