Section 8(8) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995
(8)The Secretary shall then open in the presence of the members present the ballot box, take out the ballot papers therefrom, count them and record the number thereof in a statement. A ballot paper shall be rejected if--(a)the mark is not made thereon;(b)it bears any mark by which a voter can be identified;(c)it does not bear the signature of the Secretary;(d)the mark is set opposite the name of more than one candidate so as to render it doubtful to which candidate it is intended to apply;(e)it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(f)it bears more marks than the vacancies to be filled up.
