Section 44 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
44.
(1)When a person presents himself to vote *[ .................... ] before a ballot paper is supplied to him the Presiding Officer may on his own accord and shall if so required by a candidate or polling agent put to such either or both of the following questions--(i)are you the person enrolled as follows (reading the whole entry from the roll)(ii)have you already voted at the present election at this polling station and the persons shall not be supplied with a ballot paper unless he gives an unqualified answer to the first question or question put to him and unless his answer to the first question is in the affirmative and the second is in the negative. Except as mentioned herein and subject to the provisions 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.(2)No person shall vote at an election in more than one ward of the same class and if a person votes in more than one such ward his votes in all such wards shall be void.(3)No person shall at any election vote in the same ward more than once notwithstanding that his name has been registered in the electoral roll for that ward more than once and if he does so vote, all his votes in that ward shall be void.(4)No person shall vote at any election if he is confined in prison whether under a sentence of imprisonment or transportation or otherwise or is 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.
