Section 18(2) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(2)Every, such elector shall before being supplied with tendered ballot paper affix his signature or thumb impression against the entry relating to him in a list in Form-XIl of the A.P. Municipal Councils and Nagar Panchayats (Direct Election of Chairperson) Rules, 1986, and A.P. Municipal Councils and Nagar Panchayats (Conduct of Elections) Rules, 1965, respectively.
