Section 44(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)When a person presents himself to vote *[ .................... ] before a ballot paper is supplied to him the Presiding Officer may on his own accord and shall if so required by a candidate or polling agent put to such either or both of the following questions--(i)are you the person enrolled as follows (reading the whole entry from the roll)(ii)have you already voted at the present election at this polling station and the persons shall not be supplied with a ballot paper unless he gives an unqualified answer to the first question or question put to him and unless his answer to the first question is in the affirmative and the second is in the negative. Except as mentioned herein and subject to the provisions of *[Section 11] of the Act every person whose name is found on the electoral roll shall be entitled to be supplied with a ballot paper.
