Section 41(1) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(1)If a person representing himself to be particular elector applies for a Ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such question relating to his identity as the Presiding Officer may ask, be entitled subject to the following provisions of this rule, to make a Ballot paper (hereinafter in these rules referred to as a "tendered Ballot Paper"), in the same manner as any other elector.
