Section 57(8) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(8)A postal ballot paper shall be rejected -(a)if it bears any mark (other than the mark to record the vote) or writing by which the elector can be identified; or(b)if no vote is recorded thereon; or(c)if the vote is given on it in favour of more candidates than one; or(d)if it is a spurious ballot paper; or(e)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(f)if it is not returned in the cover sent along with it to the elector by the Returning Officer.
