Section 16 in The Bar Council of Uttar Pradesh (Constitution and Conduct of Business) Rules, 1963
16. Voting paper when invalid. - A voting paper shall be invalid on which-
(a)the word "one" or "first" is not written; or(b)the word "one" or "first" is set opposite the name of more than one candidate or is so written as to render it doubtful to which candidate it is intended to apply; or(c)the word "one" or "first" and other preferences such as "two" or "second" and "three" or "third" and so on are set opposite the name of the same candidate; or(d)there is any other mark in writing by which the voter can be identified.
