Section 56(5) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(5)Every ballot paper which is not rejected under this rule shall be counted as one valid vote.Provided that no cover containing tendered ballot papers shall be opened and no such paper shall be counted.(a)the mark is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply; or(b)the mark and some other figures or set opposite the name of the same candidate; or(c)it bears any mark of writing by which the elector can be identified or(d)is a spurious one; or(e)it is so damaged or mutilated that its identity as a genuine ballot paper cannot be identified or(f)bears the marks belonging to a ward different from that of the ballot box in which it is found; Provided that a ballot paper shall not be rejected under Clause (e) if the Election Officer is satisfied beyond reasonable doubt that the ballot paper was the one issued by the Presiding Officer of the polling station concerned.
