Section 48(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)If a Presiding Officer, Polling Officer, Public Servant, Polling agent or Election agent is on duty at a polling station not relating to the ward in which he is entitled to record his vote, the Election Officer shall in addition to the certificate mentioned above furnish the Presiding Officer concerned with particulars regarding the vote which an elector is entitled to give and the names of and serial number and symbols assigned to the candidates, standing for election in that ward together with a ballot paper relating to such ward and envelope.
