Section 80 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
80. Procedure in case of complaint about particulars printed on paper slips.
(1)Where printer for paper trail is used, if an elector after having recorded his vote under rule 79 alleges that the paper slip generated by the printer has shown the name or symbol of a candidate other than the one he voted for, the presiding officer shall obtain a written declaration from the elector as to the allegation, after warning the elector about consequence of making a false declaration.(2)If the elector gives the written declaration referred to in sub-rule (1), the presiding officer shall make a second entry related to that elector in Register of Votes in From XXX, and permit the elector to record a test vote in the voting machine in his presence and in the presence of the candidates or polling agents who may be present in the polling station, and observe the paper slip generated by the printer.(3)If the allegation is found true, the Presiding Officer shall report the facts immediately to the Returning Officer, stop further recording of votes in that voting machine and act as per the direction that may be given by the Returning Officer.(4)If, however, the allegation is found to be false and the paper slip so generated under sub-rule (1) matches with the test vote recorded by the elector under sub-rule(2), then, the Presiding Officer shall -(i)make a remark to that effect against the second entry relating to that elector in Register of Voters in Form XXX mentioning the serial number and name of the candidate for whom such test vote has been recorded;(ii)obtain the signature or thumb impression of that elector against such remarks; and(iii)make necessary entries regarding such test vote in item 5 in Part I of Accounts of Votes Recorded in Form XXXII.
