Section 80(4) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(4)If, however, the allegation is found to be false and the paper slip so generated under sub-rule (1) matches with the test vote recorded by the elector under sub-rule(2), then, the Presiding Officer shall -(i)make a remark to that effect against the second entry relating to that elector in Register of Voters in Form XXX mentioning the serial number and name of the candidate for whom such test vote has been recorded;(ii)obtain the signature or thumb impression of that elector against such remarks; and(iii)make necessary entries regarding such test vote in item 5 in Part I of Accounts of Votes Recorded in Form XXXII.
