Section 26 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
26. Voter to be questioned in case of doubt as to his identity.
- At any time before a ballot paper is delivered to a voter, the Presiding Officer or a Polling Officer may of his own motion, if he has reason to doubt the identity of the voter or his right to vote at such election and shall if so required by a candidate or polling agent, put to the voter the following questions:-(1)Are you the person enrolled as follows:- (reading the whole entry from the electoral roll)(2)Have you already voted at the present election in this Ward?(3)Have you already voted at the present election in any other Ward?And the voter shall not be supplied with a ballot paper if he refuses to answer any of these questions and unless he answers the first question in the affirmative, the second and the third question in the negative.
