Section 60(2) in Haryana Municipal Corporation Election Rules, 1994
(2)The Presiding Officer shall reject a ballot paper -(a)if it bears any mark or writing by which the elector can be identified; or(b)if it bears no mark to indicate the voter or it bears a mark made otherwise than with the instrument supplied for the purpose; or(c)if votes are given on it in favour of more than one candidate; or(d)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been given; or(e)if it is a spurious ballot paper; or(f)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(g)if it bears a serial number, or is of a design different from the serial numbers, or, as the case may be, design, of the ballot papers authorised for use at the particular polling station;(h)if it does not bear both the distinguishing mark and the signature which it should have borne under the provisions of sub-rule (1) of rule 52.Provided that where the Presiding Officer is satisfied that any such defect as is mentioned in clause (g) or clause (h) has been caused by the mistake or failure on his own part or that of a Polling Officer, the ballot paper shall not be rejected merely on the ground of such defect :Provided further that a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall before a particular candidate clearly appears from the way the paper is marked.
