Section 13(25) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(25)The ballot paper shall be rejected as invalid, during counting, by the returning officer, if(i)it bears any mark by which the street vendor's vote can be identified;(ii)it does not bear the seal of the Town Vending Committee or the initials of the returning officer;(iii)the mark indicating the vote thereon is placed in such a manner as to make it doubtful to which candidate the vote has been cast;(iv)is so damaged or mutilated that its identity as a genuine ballot paper cannot be established.
