Section 45 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
45.
(1)When a person presents himself to vote, .......... before a ballot paper is supplied to him, the Presiding Officer may of his own accord and shall, if so required by a candidate or polling agent, put to such person either or both of the following questions:(i)Are you the person enrolled as follows (reading the whole entry from the roll)(ii)Have you already voted at the present election at this polling station or at any other polling station and the person shall not be supplied with a ballot paper unless he gives an unqualified answer to the question in the affirmative and the second is in the negative; except as mentioned herein and subject to the provision ............... of the Act, every person whose name is found on the electoral roll shall be entitled to be supplied with a ballot paper [x x x x].(2)No person shall vote at an election is more than one ward of the same class: and if a person votes in more than one such ward, his votes in all such wards shall be void.(3)No person shall, at any election, vote in the same ward more than once, notwithstanding that his name may have been registered in the electoral roll for that ward more than once, and if he does so vote, all his votes in that ward shall be void.(4)No person shall vote at any election if he is confined in prison whether under a sentence of imprisonment or transportation or otherwise or in the lawful custody of the police:Provided that nothing in this sub-rule shall apply to a person subjected to preventive detention under any law for the time being in force.
