Section 52 in Arunachal Pradesh Municipal Election Rules, 2011
52. Tendered votes.
(1)If a person representing himself/herself to be a particular voter applies for a ballot paper after another person has already voted as such voter, he/she shall, on satisfactorily answering such questions relating to his/her identity as the Presiding Officer may ask, be entitled subject to the following provisions of this rule to mark a ballot paper (hereinafter in these rules referred to as "Tendered Ballot Papers") in the same manner as any other voter.(2)Every such person shall before being supplied with a Tendered ballot paper, sign his/her name against the entry relating to him/her in the list in Form 29.(3)A Tendered ballot paper shall be the same as other ballot papers used at the polling except that is shall be-(a)serially the last in the bundle of ballot papers issued for use at the polling station ; and(b)endorsed on the back with the words "Tendered ballot papers" by the Presiding Officer in his own hand and signed by him.(4)The voter, after making Tendered ballot paper in the voting compartment and folding it, shall, instead of putting it into the ballot box/ electronic voting machine give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.
