Section 24 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
24. Tendered votes.
(1)If a person representing himself to be a particular elector, applies for a ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity as the Polling Officer may ask, be entitled, subject to the following provision to mark ballot paper (hereinafter in these rules referred to as a "Tendered Ballot Paper") in the same manner as any other elector.(2)Every such person, shall, before being supplied with a tendered ballot paper sign his name against entry relating to him in a list in Form 13.(3)A tendered ballot paper shall be the same as the ballot paper used at the polling except that it shall be --(a)taken serially from the bottom of the bundle of ballot papers issued for use at the polling stations in successive cases; and(b)endorsed on the back with the words "Tendered Ballot Paper" by the Polling Officer in his own hand and signed by him.(4)The elector, after making a tendered ballot paper in the voting compartment and folding it, shall instead of putting it into the ballot box, give it to the Polling Officer, who shall place it in a cover specifically kept for the purpose.
