Section 7(7) in The Orissa Medical Registration Rules, 1965
(7)A vote recorded otherwise than on the voting paper sent to the elector, shall be rejected and every paper in respect of which any requirement of those rules has not been complied with or on which a mark is placed in such a manner as to make it doubtful to which candidate the vote is given or on which the elector has placed any mark whereby he may be afterwards identified or on which an alteration or erasure occurs indicating a change of vote or which is not received by the Returning Officer on or before the last day and time notified under Clause (d) of Sub-rule (5) of Rule 5, for the receiving of voting papers, shall be invalid.
