Section 14(6) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
(6)If an elector who has been permitted to vote under rule 13 or rule 17 refuses after warning given by the presiding officer to observe the procedure laid down in sub-rule (3) of Rule 14 or sub rule (3) of Rule 17, the presiding officer or a polling officer under the direction of the presiding officer shall not allow such elector to vote.
