Section 64(1) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(1)If a person representing himself to be a particular voter named in the voters list applies for a ballot paper after another person has already voted as such voter, the applicant shall after duly answering such questions, as the Presiding Officer may ask, be entitled to receive a ballot paper, referred to hereinafter as a "tendered ballot paper", in the same manner as any other voter.
