- A ballot paper shall be invalid in any one or more of the following cases -(a)same preference is recorded against more than one name;(b)numerical preference is so placed as to render it doubtful to which candidate it is intended to apply;(c)the numerical or such other figures are written opposite to the names in such a manner that it is not possible to ascertain the intended preference of the elector;(d)there is any mark or writing by which the elector can be identified.
