Section 48(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(4)A person in possession of a certificate in the form prescribed in sub-rule (1) shall deliver the certificate to the Presiding Officer who shall thereupon issue to the person, a ballot paper in the same manner as to any other elector. Such ballot paper shall be dealt with in the following manner;(i)if the polling station at which the person is on duty relates to the ward in which he is entitled to vote, then the provisions contained in Rules 40 and 41 shall apply. The Presiding Officer shall at the end of the poll send the certificate to the Election Officer along with the statement mentioned in sub-rule (5) of Rule 52(ii)if he polling station at which the person is on duty is not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper with instructions similar to those contained in sub-rule (2). The person shall proceed into the polling compartment and mark the ballot paper and place in an envelope He shall then stick the envelope and hand over the cover the Presiding Officer. The presiding Officer shall make up into separate packets for each ward, the covers in which votes have been so recorded the connected certificate being fastened to the covers, seal up each such packet in the manner specified in Rule 52 and forward the same to the election officer.
