Section 42(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(5)If an elector to whom a ballot paper has been issued, refuses after warning given by the Presiding Officer, to observe the procedure as laid down in sub-rules (1) and (2) the ballot issued to him shall whether he has recorded his vote thereon or not, be taken back from his by the Presiding Officer or a Polling Officer under the direction of the Presiding Officer.
