Section 41 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
41. Voting Procedure.
(1)The Elector on receiving the ballot paper shall for the with-(a)proceed to one of the voting compartments;(b)there make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he Intends to vote;(c)fold the ballot papers so as to conceal his vote;(d)if required, to show to the Presiding Officer the distinguishing mark on the ballot paper;(e)Insert the folded ballot paper into the ballot box; and(f)quit the polling station;(2)Every elector shall vote without undue delay;(3)No elector shall be allowed to enter a voting compartment when another elector is inside it.(4)Every elector to whom a ballot paper has been issued under these rules, shall maintain secrecy of voting within polling station and for the purpose observe the voting procedure hereinafter laid down.(5)If an elector to whom a ballot paper has been issued, refuses after warning given by the Presiding Officer, to observe the procedure as laid down in Sub-rules (1) and (2) the ballot paper issued to him shall whether he has recorded his vote thereon or not, be taken back from him by the Presiding Officer or a Polling Officer under the direction of the Presiding Officer.(6)After the ballot paper has been taken back, the Presiding Officer shall record on its back the words "cancelled Voting procedure violated." and put his signature below those words.(7)All the ballot papers on which the words "Cancelled - voting procedure violated" are recorded, shall be kept in a separate cover which shall bear on its face the words "ballot papers voting procedure violated."(8)Without prejudice to any other penalty to which an elector, from whom a ballot paper has been taken back under sub-rule (5) may be liable, the vote, if any recorded on such ballot papex shall not be counted.
