Section 25 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
25. Recording of vote.
(1)Every voter, on receiving his ballot paper sent under Rule 24 shall, if he desires to vote at the election, record his vote thereon and sign the declaration on is back in accordance with the letter and instructions sent with ballot paper.(2)The voter shall then place the ballot paper in the envelope, close the envelope, place it in the other envelope and send the same cover to the Election Officer in accordance with the instructions contained in the letter so as to reach him before 5 p.m. on the date fixed in this behalf by the Election Officer. Any envelope which is not received by the Election Officer before 5 p.m. on the date so fixed shall be rejected. All such rejected envelopes shall be kept in a separate sealed packet by the Election Officer.
