Section 49 in Haryana Panchayati Raj Election Rules, 1994
49. Issue of ballot papers.
(1)No ballot paper shall be issued to any voter before the hour fixed for the commencement of the poll.(2)No ballot paper shall be issued to any voter after the hour fixed for the closing of the poll except to those voters who are present at the polling station at the time of the closing of the poll. Such voters shall be allowed to cast their votes even after the time for the poll is over.(3)Every ballot paper shall, before issue to a voter, be marked with such distinguishing mark as the District Election Officer (Panchayat) may direct.(4)In a polling station where polling for more than one office-bearer is to be taken, each voter shall be provided with ballot papers meant for such different offices. [-] [Omitted by Legisative Supplement Part III dated 4.11.1994.](5)At the time of issuing a ballot paper to a voter, the Polling Officer shall record the serial number thereof against the entry relating to voter in the copy of the voters list set apart for the purpose.(6)Save as provided in sub-rule (5), no person in the polling station shall note down the serial number of the ballot paper issued to a particular voter.
