Section 25 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
25.
(1)Every voter on receiving his ballot paper sent under Rule 24 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 tot the Election Officer in accordance with the instruction 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.
