Section 80(6) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(6)If an elector who has been permitted to vote under Rule 79 or Rule 83 refuses after warning given by the presiding officer to observe the procedure laid down in sub-rule (3) of Rule 80 or sub- rule (3) of Rule 83, the presiding officer or a polling officer under the direction of the presiding officer shall not allow such elector to vote.
