Section 41(5) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(5)If an elector to whom a ballot paper has been issued, refuses after warning given by the Presiding Officer, to observe the procedure as laid down in Sub-rules (1) and (2) the ballot paper issued to him shall whether he has recorded his vote thereon or not, be taken back from him by the Presiding Officer or a Polling Officer under the direction of the Presiding Officer.
