Section 21(4) in The Orissa District Planning Committees Rules, 2000
(4)A ballot paper shall be rejected if -(a)it bears any mark or writing by which the voter can be identified, or(b)it is a spurious ballot paper, or(c)it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established, or(d)the figure 1 is not marked on it, or(e)the figure 1 is set opposite the name of more than one candidate or is so placed as to render it doubtful as to which candidate it is intended to apply, or(f)the figure 1 and some other figures are set opposite the name of the same candidate.
