Section 29 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
29. Maintenance of secrecy of voting by electors and voting procedure. - (1) Every elector to whom a ballot paper has been issued under Rule 28 or under any other provisions of these rules shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure hereafter laid down.
(2)The elector on receiving the ballot papers as the case may be, shall forthwith :-(a)proceed to one of the voting compartments;(b)make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol allotted to the candidate for whom he intends to vote;(c)fold the ballot paper vertically first and thereafter horizontally so as to conceal vote;(d)insert the folded ballot paper into the specified ballot box; and(e)leave the polling station by the exit provided.(3)Every' elector shall vote without undue delay.(4)No elector shall be allowed to enter a voting compartment when another elector is inside it.(5)If an elector to whom a ballot paper has been issued refuses, after warning given by Presiding Officer to observe the procedure laid down in sub-rule (2) the ballot paper issued to him shall, whether he has recorded his vote therein or not, be taken back from him by the Presiding Officer or Polling Officer under the direction of the Presiding Officer.(6)After the ballot paper has been taken back, the Presiding Officer shall record on its back the word "Cancelled : voting procedure violated" and put his signature below these words and all such papers shall be kept in a separate cover which shall bear on its face the words "Ballot papers-voting procedure violated".(7)Without prejudice to any other penalty to which an elector, from whom a ballot paper has been taken back under sub-rule (5), may be liable and the vote, it any recorded on such ballot paper shall not be counted.
