Section 50(4) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(4)The presiding officer shall reject a ballot paper:-(a)if it bears any mark or writing by which the voter can be identified; or(b)if no vote is record thereon; or(c)if votes are given on it in favour of more candidates than there are vacancies to be filled in; 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)it is spurious ballot paper; or(f)it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(g)it bears a serial number or is of a design, different from the serial number, or design of the ballot papers authorized for use at the polling station; or(h)it does not bear the mark which it should have borne under the provisions of sub-rule (4) of rule 42.Provided that :-(i)where a presiding officer is satisfied that any such defect as is mentioned in clause (g) or (h) has been caused by any mistake or failure on the part of the polling officer the ballot paper shall not be rejected merely on the ground of such defect;(ii)a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.
