Section 13(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)Any candidate may withdraw his candidature by notice in writing in Form V, signed by him and delivered personally to the Election Officer at any time after presentation of his nomination paper or papers and before three "O" clock in the afternoon on the third day after scrutiny of nominations whether or not it is a public holiday. When the notice is not delivered by such candidate in person it shall be delivered by his proposer or election agent who has been authorised in this behalf in writing by such candidate.
