Section 45(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(1)When a person presents himself to vote, .......... before a ballot paper is supplied to him, the Presiding Officer may of his own accord and shall, if so required by a candidate or polling agent, put to such person either or both of the following questions:(i)Are you the person enrolled as follows (reading the whole entry from the roll)(ii)Have you already voted at the present election at this polling station or at any other polling station and the person shall not be supplied with a ballot paper unless he gives an unqualified answer to the question in the affirmative and the second is in the negative; except as mentioned herein and subject to the provision ............... of the Act, every person whose name is found on the electoral roll shall be entitled to be supplied with a ballot paper [x x x x].
