Section 46(3) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(3)The Presiding Officer shall then require the applicant for the ballot paper to enter in the list of challenged votes (which shall be in Form XIV) his name and address or if he is unable to write, to affix his thumb impression thereto and may further require such person to produce evidence of identification.
