Section 81 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
81. Elector deciding not to vote.
- If an elector, after his electoral roll number has been entered in the register of voters in Form-XXX and has put his signature or thumb impression thereon decides not to record his vote, a remark to this effect shall be made against the said entry in Form-XXX by the Presiding Officer and the signature or thumb impression of the elector shall be obtained against such remark.
