Section 17 in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
17. Tendered Votes.
(1)If a person representing himself to be a particular elector seeks to vote after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity as the presiding officer may ask, be, instead of being allowed to vote through the balloting unit, supplied with a tendered ballot paper which shall be of such design, and the particulars of which shall be in such language or languages as the State Election Commissioner may specify.(2)Every, such elector shall before being supplied with tendered ballot paper affix his signature or thumb impression against the entry relating to him in a list in Form-II as prescribed in the Municipal Corporation of Hyderabad (Election of Mayor, Members and Election petitions) Rules, 1987.(3)On receiving the ballot paper he shall forthwith(a)proceed to the voting compartment;(b)record there his vote on the ballot paper by placing a cross mark "X" with the instrument or article supplied for the purpose on or near the symbol of the candidate for whom he intends to vote.(c)fold the ballot paper so as to conceal his vote,(d)give it to the presiding officer who shall place it in a cover specially kept for the purpose; and(e)leave the polling station.(4)If owning to blindness or physical infirmities, such elector is unable to record his vote without assistance the presiding officer shall permit him to take with him a companion, subject to the same conditions and after following the same procedure as laid down in rule 15 for recording the vote in accordance with his wishes.
