Section 24(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(5)While granting any such permission, the Election Officer shall, at the same time, put the letters P.B.'. which means that a postal ballot has been issued in each copy of the electoral roll in which such person's name is registered and which is intended to be used at the polling station where such person should, if he had not been under detention, have normally voted so as to indicate that such person has been permitted to give vote at the election by postal ballot.
