Section 47(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(3)The Presiding Officer shall then required the applicant of the ballot paper to enter in the list of challenged votes (which shall be in form XIV) his name and address or if he is unable to write, to affix his thumb impression thereto and may further require such person to produce evidence of identification.
