Section 44(2) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(2)Where the electors have been supplied with identity cards under the provisions of the registration of Electors Rules 1960 issued under Representation of People Act, 1951, the elector shall produce his identity card before the Presiding Officer or the Polling Officer authorised by him in this behalf. Where such identity card are not issued, each elector shall establish his identity by providing any such documents as are specified, by order, by the State Election Commission.
