Section 28 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
28.
(1)If a voter whom a ballot paper has been sent under rule 25 is illiterate or is unable, due to physical incapacity, to record his vote and sign the declaration on the back of the ballot papers in accordance with the provision of Rule 26, it shall be competent for him to make his declaration and to record his vote by the hand of any officer empowered to attest his signature and declaration under Rule 27.(2)Any such voter as aforesaid may deliver the ballot paper, together with the envelope and the cover received by him from the Election Officer to an Officer referred to in sub-rule (1) and such officer shall, on being so requested by the voter--(a)certify on the back of the ballot paper the voter's incapacity; and(b)attest the fact that he was requested by the voter(i)to sign the declaration on the back of the ballot paper; and(ii)to mark the ballot paper for him.(3)Such Officer shall further certify that he has put the mark on the ballot paper in accordance with the wishes of the voter and that the ballot paper was so signed and marked by him in the presence of the voter.(4)Such Officer shall thereupon place the marked ballot paper in the envelope and close the same and enclose it in the cover which he shall seal and handover to the voter. The voter shall then send the sealed cover forthwith to the Election Officer in accordance with the instructions contained in the letter sent to the voter along with the ballot paper so as to reach the Election Officer before 5 p.m. on the date fixed under sub-rule (2) of Rule 26. Any cover which is not received by the Election Officer before 5 p.m. on such date shall be rejected and kept along with the cover rejected under the said sub-rule.
