Section 26 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
26.
(1)Every voter, on receiving his ballot paper sent under Rule 25 shall, if he desires to vote at the election, record his vote thereon and sign the declaration on its back in accordance with the letter and instruction sent with the ballot paper.(2)The voter shall then place the ballot paper in the envelope, close the envelope, enclose it in the cover and send the cover to the Election Officer in accordance with instructions contained in the letter so as to reach him before 5 p.m. on the date fixed in this behalf by the Election Officer. Any cover which is not received by the Election Officer before 5 p.m. on the date so fixed shall be rejected. All such rejected covers shall be kept in a separate sealed packet by the election Officer.
