Section 46(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(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 tendered ballot paper, in the same manner as any other elector.
