Section 60 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
60. Issue of ballot paper.
(1)No ballot paper shall be issued to any voter before the hour fixed for the commencement of the poll.(2)No ballot paper shall issued to any voter after the hour fixed for the closing of the poll except to those voters who are present at the polling station at the time of the closing of the poll. Such voters shall be allowed to cast their voters even after the time for the poll is over.(3)Every ballot paper, before it is issued to a voter and the counterfoil attached thereto shall be stamped on the back with such distinguishing mark as the Commission may direct, and every ballot paper, before it as issued, shall be signed in full on its back by the Presiding Officer.(4)At the time of issuing a ballot paper to a voter, the Polling Officer shall-(a)record on its counterfoil, the electora1 roll number of the voter as entered in the marked copy of the voter's list;(b)obtain the signature or thumb impression of that voter on the said counterfoil; and(c)underline the entry relating to a voter in the marked copy of the voter's list to indicate that a ballot paper has been issued to him, without however recording therein the serial number of the ballot paper issued to that voter:Provided that no ballot paper shall be delivered to a voter unless he has put his signature or thumb impression on the counterfoil of that ballot paper.(5)No person in the polling station shall note down the serial number of the ballot paper issued to a particular voter.(6)In a polling station set-up for more than one ward of a Gram Panchayat, a voter shall be provided with the ballot paper meant for the ward of which he is a voter and of no other ward.
