Section 23(5) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(5)While granting any such permission, the Election Officer shall, at the same time, put letter P.B.' which means that Postal Ballot paper has been issued, be recorded in such copy of the electoral roll in which such person's name is registered and which is intended to be used at the polling station where such person should, if he had not been under detention have normally voted, so as to indicate that such person has been permitted to give vote at the election by postal ballot.
