Section 55(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)A ballot paper shall be rejected if--(a)the mark is not made thereon; or(b)the mark is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply; or(c)the mark and some other figures or set opposite the name of the same candidate; or(d)it bears any mark of writing by which the elector can be identified; or(e)is a spurious one; or(f)it is so damaged or mutilated that its identity as a genuine ballot paper cannot be identified; or(g)bears the marks belonging to a ward different from that of the ballot box in which it is found:Provided that a ballot paper shall not be rejected under clause (e) if the Election Officer is satisfied beyond reasonable doubt that the ballot paper was the one issued by the presiding officer of the polling station concerned.
