Section 25(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
(3)The ballot paper together with the cover envelope and letter shall be sent--(a)in the case where the voter is a member of the Armed Forces of the Union, or member of the Armed Police force of the State serving outside the State to the address of the voter as shown in the electoral roll;(b)in the case where the voter is a person subject to preventive detention, to such voter at the place of his detention.
