Section 15(6) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(6)If an elector who has been permitted to vote under rule 14 or rule 18 refuses after warning given by the presiding officer to observe the procedure laid down in sub-rule (3) of Rule 15 or sub-rule (3) of Rule 18, the presiding officer or a polling officer under the direction of the presiding officer shall not allow such elector to vote.
