Section 51(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)A person in possession of a certificate in the Form provided under Sub-rule (1) shall deliver the certificate to the Presiding Officer, who shall thereupon issue ballot paper to the person. Such ballot paper shall dealt with in the following manner : -(i)if the polling station at which person is on duty be in the same ward or as the one in which he is entitled to vote, then the provisions contained in rule 44 shall apply. The Presiding Officer, shall, at the end of the poll, send the certificate to the Election Officer along with the statement mentioned in rule 56;(ii)if the polling station at which the person is on duty is not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper and allow the elector to record his vote in accordance with the certificate issued by the Election Officer. The ballot paper shall then be kept in an envelope meant for that purpose and handed over to the Presiding Officer;(iii)the Presiding Officer shall make separate packets for each ward putting inside it the envelop containing the ballot papers in which votes have been so recorded, the connected certificates being fastened to the envelopes, seal up each such packet in the manner specified in rule 55 and forward the same to the Election Officer.
