Section 76 in The Corporation of the City of Panaji (Election) Rules, 2004
76. Maintenance of secrecy of voting by voters within the Polling Station and Voting procedures.
(1)Every voter who has been permitted to vote under rule 75 shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure hereinafter laid down.(2)Immediately on being permitted to vote, the voter shall proceed to the Presiding Officer or the polling officer incharge of the control unit of the voting machine who shall, by pressing the appropriate button on the control unit activate the balloting unit, for recording of voter's vote.(3)The voter shall thereafter forthwith-(a)proceed to the voting compartment;(b)record his vote by pressing the button on the balloting unit against the name and symbol of the candidate for whom he intends to vote; and(c)come out of the voting compartment and leave the polling station.(4)Every voter shall vote without undue delay.(5)No voter shall be allowed to enter the voting compartment when another voter is inside it.(6)If a voter who has been permitted to vote under rule 75 or rule 79 refuses after warning given by the Presiding Officer to observe the procedure laid down in the said rules, the Presiding Officer or the Polling Officer under the direction of the Presiding Officer shall not allow such voter to vote.(7)Where a voter is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated shall be made against the voters name in the register of voters in Form XV by the Presiding Officer under his signature.
