Section 57F(3) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(3)On receipt of such ballot paper (hereinafter referred to as tendered ballot paper) the elector shall proceed into the compartment for recording his vote and after recording his vote place it in an envelope, specially meant for tendered ballot papers. Thereafter the same shall be handed over by the elector to the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.]. The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall make an endorsement containing the name of the elector and his number on the electoral roll and the name or number of the Ward for which the election is held, and shall set aside the envelope in a separate packet alongwith the ballot paper which shall not be counted by the Election Officer.
