Section 75 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
75. Elector deciding not to vote.
- If an elector, after his electoral roll number has been entered in the register of voters in Form - XXXIV and has put his signature or thumb impression thereon as required under clause (b) sub-rule (1) of rule 72, decided not to record his vote, a remark to this effect shall be made against the said entry in Form - XXXIV by the Presiding Officer and the signature or thumb impression of the elector shall be obtained against such remark.
