Section 17(4) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
(4)If owning to blindness or physical infirmities, such elector is unable to record his vote without assistance the presiding officer shall permit him to take with him a companion, subject to the same conditions and after following the same procedure as laid down in rule 15 for recording the vote in accordance with his wishes.
