Section 34 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
34. Issue of ballot paper.
(1)No ballot paper shall be issued to any voter before the time fixed for the commencement of the poll.(2)No ballot paper shall be issued to any voter after the close of the poll, except to those who are present inside the polling station at the time of closing of the poll. Such voters shall be allowed to record their votes even after poll closes.(3)Every ballot paper shall, before being issued to a voter, be stamped with such distinguishing mark as the Registrar may direct.(4)At the time of issuing of ballot paper to a voter, the Presiding Officer or the Polling Officer shall record the serial number thereof against the entry relating to the voter in the copy of the list of voters set apart for the said purpose.(5)Save as aforesaid in sub-rule (4), no person in the polling station shall note down the serial number of the ballot paper issued to a particular voter.
