Section 44 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
44. Verification of genuineness of voters.
(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:(2)Where the electors have been supplied with identity cards under the provisions of the registration of Electors Rules 1960 issued under Representation of People Act, 1951, the elector shall produce his identity card before the Presiding Officer or the Polling Officer authorised by him in this behalf. Where such identity card are not issued, each elector shall establish his identity by providing any such documents as are specified, by order, by the State Election Commission.(3)No person shall vote at an election in more than one ward and if a person votes in more than one such ward, his votes in all such wards shall be void.(4)No person shall, at any election, vote in the same ward more than once, notwithstanding that his name may have been registered in the electoral roll for that ward more than once, and if he does so, all his votes in that ward shall be void.(5)No person shall vote at any election if he is confined in prison whether under a sentence of imprisonment or otherwise in the lawful custody of the police: Provided that nothing in this sub-rule shall apply to a person subjected to preventive detention under any law for the time being in force.
