Section 34 in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
34. Tendered votes.
(1)If a person representing himself to be a particular elector, applies for a ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity, be entitled subject to the following provision to mark ballot paper (hereinafter in these rules referred to as a tendered ballot paper) in the same manner as any other elector.(2)Every such person shall, before being supplied with a tendered ballot paper, sign his name against entry relating to him in a list in Form-19.(3)A tendered ballot paper shall be the same as the ballot paper used at the polling except that it shall be-(a)taken serially from the bottom of the bundle of ballot papers issued for use at the polling station in successive cases; and(b)endorsed on the back with the words "tendered ballot paper" and signed.(4)The elector, after making a tendered ballot paper in the voting compartment and folding it, shall not put it into the ballot box, but shall hand over to the Presiding Officer for being placed in a cover specifically kept for the purpose.
