Section 40(3) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(3)The ballot paper together with the cover, envelope and letter shall be sent:(a)in the case where the voter is a member of the Armed Forces of the Union to the address of the voter as shown in the electoral roll;(b)in the case where the voter is a person subject to preventive detention to such voter at the place of his detention; and(c)in the case where the voter is a person, who has been permitted under sub-rule(2) of rule 38 to give his vote by postal ballot, to such voter at the address given in the application made by him under sub-rule (1) of that rule.
