Section 44(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)When a person presents himself to vote before a ballot paper is supplied to him, the Presiding Officer may of his own accord and shall, if so required by a candidate or polling agent, put to such person either or both of the following questions,-(i)Are you the person enrolled as shown in the entry in the roll?(ii)Have you already voted at the present election at this polling station or at any other polling stations; and the person shall not be supplied with a ballot paper unless he gives an unqualified answer to the first question in the affirmative and the second in the negative; except as mentioned herein and subject to the provision of Section 11 of the Act, every person whose name is found on the electoral roll shall be entitled to be supplied with a ballot paper. Identification of electors:
