Section 71(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(3)The provision of Sub-rules (1), (2) and (3) except clauses (a), (b) of Sub-rule (2) of rule 68 and rules 73, 74, 76 and 79 shall, so far as may be, apply in relation to voting by voting machines and any reference in those rules to-(a)ballot paper shall be construed as including a reference to such voting machine;(b)and rule shall be construed as a reference to the corresponding rules 57 to 67 or as the case may be to rule 69 to 71.
