Section 45(1) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(1)If a person representing himself to be a particular elector applies for a ballot paper after another person has already voted as such elector he shall on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask be entitled subject to the following provisions of this rule to mark a ballot paper hereinafter in these rules referred to as a tendered ballot paper" in the same manner as any other elector.
