Section 8 in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
8. Marked copy of electoral roll.
- Immediately before the commencement of the poll, the presiding officer shall also demonstrate to the polling agents and others present that the marked copy of the electoral roll to be used during the poll does not contain:(a)any entry other than that made in pursuance of Rule 35-A of the A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 36-A of the A.P. Municipal councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, and(b)any mark other than the mark made in pursuance of clause (b) of Rule 40 of A. P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and Rule 41 of the A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965,
