Section 82 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
82. Elector deciding not to vote.
- If an elector after his electoral roll number has been entered in the register of voters in Form XXI and has put his signature or thumb impression thereon as required under clause (b) sub-rule (1) of Rule 79, decided not to record his vote a remark to this effect shall be made against the said entry in Form XXI by the presiding officer and the signature or thumb impression of the elector shall be obtained against such remark.
