Section 24(1) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(1)The Election Officer shall, in the case of every voter who is entitled under Rule 22 or who has been permitted under sub-rule (4) of Rule 23 to give his vote at the election by postal ballot, as soon as may be after the publication under Rule 14 of the list of candidates at the election, send by registered post to each such voter a ballot paper along with the copy of instructions contained in Form XI. He shall note down the electoral part No. and the Serial No. of the elector as entered in the marked copy of the electoral roll on the counterfoil of the ballot paper and detach the ballot paper from the counterfoil.
