Section 56(6) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(6)A postal ballot paper shall be rejected if it is not duly marked, or on which(a)more than one mark is placed against any candidate's name; or(b)the mark is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate intended to apply; or(c)a mark is placed in such a manner as to make it doubtful to which candidate it has been given; or(d)the signature of the voter is not duly attested.
