Section 21 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
21. Blind and infirm voters.
(1)If owing to blindness or other physical infirmity an elector is unable to recognise the symbols on the ballot paper or to make mark thereon, the Polling Officer shall record the vote on the ballot paper in accordance with the wishes of the elector, fold it so as to conceal the vote and insert it into the ballot box.(2)While acting under this rule, the Polling Officer shall observe secrecy and shall keep a brief record of each such instances but shall not indicate therein the manner in which any vote has been given.
