Section 27(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)Any such voter as aforesaid may deliver the ballot paper, together with the envelope and the other envelope received by him from the Election Officer to an officer referred to in sub-rule (1) and such officer shall, on being so requested by the voter(a)certify on the back of the ballot paper the voter's incapacity; and(b)attest the fact that he was requested by the voter(i)to sign the declaration on the back of the ballot paper; and(ii)to mark the ballot paper for him
