Section 10A in Nagpur rules Relating to the Election of Councillors
10A.
(1)No voting paper shall be issued to any elector before the hour fixed for the commencement of the poll.(2)No voting paper shall be issued to any elector after the hour fixed for the closing of the poll except to those electors who are present at the polling station at the time of the closing of the poll. Such voters shall be allowed to record their votes even after the poll closes.(3)Every voting paper shall, before issue to an elector, be stamped with such distinguishing mark as the Commissioner may direct.(4)At the time of issuing the voting paper to an elector, the polling officer shall record the serial number thereof against the entry relating to the elector in the copy of the electoral roll set apart for the purpose.(5)Save as provided in sub-rule (4), no person in the polling station shall note down the serial number of the voting paper issued to a particular elector.
