Section 14(7) in The M.P. Zila Yojna Samiti Nirvachan Niyam, 1995
(7)A ballot paper shall be invalid if,-(a)it bears the signature of the elected members or contains any word, sign or visible representation by which he can be identified; or(b)marks are placed against the number of candidates in excess of the number of seats to be filled in; or(c)the marks is so placed as to make it doubtful for which candidate the vote was given; or(d)no mark is placed thereon; or(e)it does not bear the signature or the seal of the presiding officer.
