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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Farmers Management of Irrigation Systems Rules

23. Identification of electors.

(1)When a person presents himself to vote and at any time before a ballot paper is supplied to him, the Polling Officer may of his own accord and shall, if so required by a candidate or his polling agent, put to such person either one 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 or questions put to him or her in the affirmative to the first and in the negative to the second or such questions. Except as mentioned herein, every person whose name is found on the Voters List shall be entitled to be supplied with a ballot paper.