Section 12 in Andhra Pradesh Municipalities Act, 1965
12. [ Voter identity Cards. [Inserted by Act No. 28 of 2005, dated 25.10.2005.]
- With a view to preventing impersonation of electors, provision may be made by rules made under this Act, for the production before the Presiding Officer or Poling Officer of a Polling Station by very such elector, of his identity card before the delivery of a ballot paper or ballot papers to him, if under the rules made in that behalf under the Registration of Electors Rules, 1960 made under the Representation of the People Act, 1950, electors of the Legislative Assembly Constituency or Constituencies in which the Municipality is situated, have been supplied with identity cards with or without their respective photographs attached thereto.]
