Section 28(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)If a voter whom a ballot paper has been sent under rule 25 is illiterate or is unable, due to physical incapacity, to record his vote and sign the declaration on the back of the ballot papers in accordance with the provision of Rule 26, it shall be competent for him to make his declaration and to record his vote by the hand of any officer empowered to attest his signature and declaration under Rule 27.
