Section 46 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
46.
(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 Presiding Officer may ask, be entitled, subject to the following, provisions of this rule, to mark a ballot paper hereinafter in these rules referred to as tendered ballot paper, in the same manner as any other elector.(2)Every such person shall, before being supplied with a tendered ballot papers sign his name against the entry relating to him in a list in Form XII.(3)A tendered ballot paper shall be the same as the other ballot paper used at the polling except that it shall be(a)serially the last in the bundle of ballot papers issued for use at the polling station; and(b)endorsed on the back of the ballot paper and its counterfoil with the words Tendered ballot paper' by the Presiding Officer in his own hand duly 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 Presiding Officer, who shall place it in a cover specially kept for the purpose.
