Section 27(1) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(1)The Returning Officer shall, in case of every voter who is entitled to give his vote at the election by postal ballot, as soon as may be after the publication of list of contesting candidates at the election, send by post under certificate of posting to each such voter a ballot paper together with -(a)a declaration in Form XVII.(b)a cover in Form XVIII.(c)a large cover addressed to the Returning Officer in Form XIX.(d)instructions for the guidance for the elector in Form XX.Provided that the Returning Officer may in case of voter on election duty deliver the ballot paper and forms or cause them to be delivered to such voter personally.
