Section 24 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
24. Casting of votes after the receipt of Ballot Papers.
(1)The voter on receiving the ballot paper shall forthwith:-(a)proceed to the voting compartment;(b)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 paper so as to conceal his vote;(d)if required, show to the Presiding Officer the distinguishing mark on the ballot paper;(e)insert the folded ballot paper into the ballot box;(f)quit the polling station.(2)Every voter shall vote without undue delay.(3)No voter shall be allowed to enter a voting compartment, when another voter is inside it.(4)The Presiding Officer at a polling station shall, when he is so requested by a voter, explain to him the instructions contained in these rules for recording of vote.(5)If a voter to whom a ballot paper has been issued, refuses after warning given by the Presiding Officer to observe the procedure as laid down in sub-rule (1) the ballot paper issued to him shall, whether he has recorded his vote thereon or not, be taken back from him by the Presiding Officer or by a Polling Officer under the directions of the Presiding Officer.(6)After the ballot paper has been taken back the Presiding Officer shall record on its back the words "cancelled: voting procedure violated," and put his signature below those words.(7)All the ballot papers on which the words "cancelled: Voting procedure violated" are recorded, shall be kept in a separate cover which shall bear on its face the words "ballot papers: voting procedure violated."(8)Without prejudice to any other penalty to which voter from whom a ballot paper has been taken back under sub-rule (5) may be liable, the vote if any, recorded on such ballot paper shall not be counted.
