Section 19 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
19. Distinguishing mark on ballot paper.
(1)Every ballot paper before it is delivered to a voter at a polling station shall bear such distinguishing mark as the State Election Commission may direct and it shall be kept secret.(2)When any direction under sub-rule (1) has been issued by the State Election Commission, the Returning Officer shall provide at each polling station, instrument or instruments required for stamping such mark on the ballot paper.(3)The Presiding Officer at each polling station shall sign his name in full on the back of each ballot paper before it is issued to the voter.
