Section 48(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)An elector who has inadvertently dealt with his ballot paper in such a manner that it cannot be conveniently used as a ballot paper may on returning it to the presiding officer and satisfying him of the inadvertence obtain another ballot paper in place of the spoilt one the later on being marked as "Spoilt : cancelled" by the Presiding Officer.
