Section 22 in The Bar Council of Uttar Pradesh Election Rules, 1992
22. Voting Papers when invalid.
- A voting paper shall be invalid on which,-(a)the figure '1' is not marked; or(b)the figure '1' is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply; or(c)the figure '1' and some other figures are set opposite the name of the same candidate; or(d)there is any mark in writing by which the voter can be identified;(e)a voting paper in which the preferences are indicated in words as 'one' 'two' etc.(f)the marking on the voting paper is not in the international form of Indian numerals, in Hindi, English or Roman.
