Section 33(1) in The Sikh Gurdwaras Committee Election Rules, 1959
(1)It a person representing himself to be a particular elector named on the electoral roll applies for a ballot-paper after another person has already voted as such elector, he shall, after duly answering such questions as the polling officer may ask, be supplied with a ballot-paper in form II (hereinafter in the rules referred to as a tendered ballot-paper).
