Section 82 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
82. Elector deciding not to vote.
- If an elector, after his electoral roll number has been entered in the register of votes in Form XXX and has put his signature or thumb impression thereon decides not to record his vote, a remark to this effect shall be made against the said entry in Form XXX by the Presiding Officer and the signature or thumb impression of the elector shall be obtained against such remark.
