Section 48(4) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(4)A person in possession of a certificate in the form prescribed in sub-rule (1) shall deliver the certificate to the Presiding Officer who shall there upon issue to the person, ballot paper in the same manner as to any other elector. Such ballot paper shall be dealt with in the following manner--(i)If the polling station at which the person is on duty relates to the ward in which he is entitled to vote, then the provisions contained in Rules 39 and 41 shall apply. The Presiding Officer shall at the end of the poll send the certificate to the Election Officer along with the statement mentioned in sub-rule (5) of Rule 51.(ii)If the polling station at which the person is on duty be not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper with instructions similar to those contained in item (ii) of sub-rule (1) of Rule 44. The person shall proceed into the polling compartment and mark the ballot paper and place in an envelope. He shall then stick the envelope and handover the cover to the Presiding Officer. The Presiding Officer shall make up into separate packets for each ward, the covers in which votes have been so recorded to the connected certificate being fastened to the covers, seal up each such packet in the manner specified in Rule 51 and forward the same to the Election Officer.
