Section 11A in Nagpur rules Relating to the Election of Councillors
11A.
(1)If owing to the blindness or other physical infirmity, an elector is unable to recognise the symbol on the voting paper or to make a mark thereon, the polling officer shall record the vote on the voting paper in accordance with the wishes of the elector, fold it so as to conceal the vote and insert it into the ballot box.(2)While acting under this rule, the polling officer shall observe as much secrecy as is feasible. He shall keep a brief record of each such instance but shall not indicate therein the manner in which any vote has been given.
