Section 24(1) in Andhra Pradesh Farmers Management of Irrigation Systems Rules
(1)If a person representing himself to be a particular elector, applies for a ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity as the Polling Officer may ask, be entitled, subject to the following provision to mark ballot paper (hereinafter in these rules referred to as a "Tendered Ballot Paper") in the same manner as any other elector.
