Section 202B in Andhra Pradesh Panchayat Raj Act, 1994
202B. [ Voter identity Cards. [Inserted by Act No. 22 of 2006, dated 19.4.2006.]
- With a view to preventing personation of electors, provision may be made by rules made under this Act, for the production before the Presiding Officer of a polling station by every such elector, of his identity card before the delivery of a ballot paper or ballot papers to him, if under the rules made in that behalf under the Registration of Electors Rules, 1960 made under the Representation of the People Act, 1950, electors of the Legislative Assembly Constituency or Constituencies in which the Gram Panchayat, [Mandal Praja Parishad] Territorial Constituency or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Territorial Constituency, as the case may be, is situated, have been supplied with identity cards with or without their respective photographs attached thereto.]
