Section 45 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
45.
(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 Presiding Officer may ask be entitled subject to the following provisions of this rule to mark a ballot paper hereinafter in these rules referred to as a tendered ballot paper" in the same manner as any other elector.(2)Every such person shall before being supplied with a tendered ballot paper, sign his name against the entry relating to him in a list in Form XII.(3)A tendered ballot paper shall be the same as the other ballot papers used at the polling except that it shall be-(a)serially the last in the bundle of the ballot-papers issued for use of the polling station; and(b)endorsed on the back of the ballot paper and its counterfoil with the words "Tendered ballot paper" by the Presiding Officer in his own hand duly signed by him.(4)The elector, after making a tendered ballot paper in the voting compartment and folding it, shall, instead of putting it into the ballot-box, give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.
