Section 68 in The Bihar Municipal Election Rules, 2007
68. Ballot paper.
(1)The ballot paper shall be in such form as the State Election Commission may direct and the particulars therein shall be in Hindi in the Devanagri script.(2)The names of the candidates shall be arranged on the ballot papers in the same order in which the list of valid contesting candidates after withdrawal of candidature.(3)If two or more candidates bear the same name they shall be distinguished by the addition of their occupation or residence or in some other manner.(4)Every ballot paper shall, before issue to elector, be stamped with such distinguishing mark as the State Election Commission may direct.
