Section 41(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)The Elector on receiving the ballot paper shall for the with-(a)proceed to one of the voting compartments;(b)there make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he Intends to vote;(c)fold the ballot papers so as to conceal his vote;(d)if required, to show to the Presiding Officer the distinguishing mark on the ballot paper;(e)Insert the folded ballot paper into the ballot box; and(f)quit the polling station;
