Section 27(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)Any such voter as aforesaid may deliver the ballot paper together with the envelope and the cover received by him from the Election Officer to any officer referred to in sub-rule (1) and such officer shall on being so requested by the voter--(a)certify on the back of the ballot paper the voter's incapacity; and(b)attest the fact that he was requested by the voter(i)to sign the declaration on the back of the ballot paper; and(ii)to mark the ballot paper for him.
