Section 78(1) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(1)Before permitting an elector, to vote the polling officer shall, -(a)record the electoral roll number of the elector as entered in the marked copy of the electoral roll in a register of voters in Form-XXX(b)obtain the signature or the thumb impression of the elector on the said register of voters; and(c)mark the name of the elector in the marked copy of the electoral roll to indicate that he has been allowed to vote:Provided that no elector shall be allowed to vote unless he has affixed his signature or thumb impression on the register of voters.
