Section 56 in Haryana Municipal Corporation Election Rules, 1994
56. Tendered votes.
(1)If a person presenting himself to be a particular elector applies for a ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask, be entitled, subject to the following provisions of this rule, to make a ballot paper (hereinafter in these rules referred to as a "tendered ballot paper") in the same manner as any other elector may choose.(2)Every such person shall before being supplied with a tendered ballot paper sign his name against the entry relating to him in a list in Form 5.(3)A tendered ballot paper shall be the same as the other ballot paper used at the polling except that -(a)such tendered ballot paper shall be serially the last number in the bundle of ballot papers issued for use at the polling station; and(b)such tendered ballot paper and its counterfoil shall be endorsed on the back with the words "tendered ballot paper" by the Presiding Officer in his own hand and signed by him.(4)The elector, after marking a tendered ballot paper in the voting compartment and folding it, shall instead of putting it into the ballot box, give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.
