Section 41(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(5)If an elector to whom a ballot paper has been issued refuses after warning given by the Presiding Officer to observe the procedure as laid down in sub-rules (1) and (2), the ballot paper issued to him shall whether he has accorded his vote thereon or not be taken back from him by the Presiding Officer or a Polling Officer under the direction of the Presiding Officer.
