Section 30 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
30. Blind and Infirm Voters. - (1) If owing to blindness or other physical infirmity an elector is unable to recognize the symbols on the ballot paper or to make thereon, the Presiding Officer shall record the vote on the ballot paper in accordance with the wishes of the elector, fold it so as to cancel the vote and insert it into the ballot-box.
(2)While acting under this rule, the Presiding Officer shall observe secrecy and shall keep a brief record of each such instances but shall not indicate therein the manner in which any vote has been given.
