Section 18(4) in Andhra Pradesh Municipalities and Nagar Panchayats (Usage of Electronic Voting Machines) Rules, 2001
(4)If owning to blindness or physical infirmities, such elector is unable to record his vote without assistance the presiding officer shall permit him to take with him a companion, subject the same conditions and after following the same procedure as laid down in rule 16 for recording the vote in accordance with his wishes.
