Section 49 in Haryana Municipal Corporation Election Rules, 1994
49. Right to vote.
(1)Only an elector is entitled to vote in the election.(2)No person shall vote in more than one ward and if a person votes in more than one ward his votes in all such wards shall be void.(3)No person shall be qualified for voting if he has been convicted of an offence punishable with imprisonment under section 171-E or 171-F of the Indian Penal Code (Act 45 of 1860), unless a period of six years has elapsed from the date of conviction or the Government has, for reasons to be recorded in writing, removed such disqualification in any particular case.
