Section 23(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(4)While granting any such permission, the Election Officer shall, at the same time, put the letters 'P.B.' which means that a postal ballot has been issued in each copy of the electoral roll in which such person's name is registered and which is intended to be used at the polling station where such person would if he had not been under detention, have normally voted so as to indicate that such person has been permitted to give vote at the election by postal ballot.
