Section 27(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(3)Such officer shall thereupon place the marked ballot paper in the envelope and close the same and place it in the other envelope which he shall seal and hand over to the voter. The voter shall then send the sealed envelope forthwith to the Election Officer in accordance with the instructions contained in the letter sent to the voter along with the ballot paper so as to reach the Election Officer before 5 p.m. on the date fixed under sub-rule of Rule 25. Any envelope which is not received by the Election Officer before 5 p.m. on such date shall be rejected and kept along with the envelopes rejected under the said sub-rule.
