Section 6(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)Nomination of every candidate shall be made by means of nomination paper in Form-I, which shall, on application, be supplied free of cost by the Election Officer to any elector whose name is on the electoral roll of the Municipality/Nagar Panchayat:Provided that not more than four nomination papers shall be presented by or on behalf of any candidate or accepted by the Election Officer for election as Chairperson;Provided further that in case of Municipal Councils/Nagar Panchayats for which the offence of the Chairperson is reserved for Scheduled Castes/Scheduled Tribes/Backward Classes/ Women, a declaration prescribed under sub-rule (7) shall also be enclosed.
