Section 19 in Presidential And Vice-Presidential Elections Rules, 1952
19. Manner of recording votes.-
(1)Every elector shall have as many preferences as there are candidates, but no ballot paper shall be considered invalid solely on the ground that all such preferences are not marked.(2)An elector in giving his vote(a)shall place on his ballot paper the figure I in the space opposite the name of the candidate whom the chooses for his first preference; and(b)may, in addition, mark as many subsequent preferences as he wishes by placing on his ballot paper the figures 2,3,4 and so on, in the spaces opposite the names of other candidates in order of preference.(3)The presiding officer shall, if requested by an elector, explain to him the instructions contained on the ballot paper for the recording of votes.
