Section 70H in Haryana Municipal Corporation Election Rules, 1994
70H. Procedure for voting and secrecy of voting.
(1)Every elector who has been permitted to vote under rule 70G shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure hereinafter laid down.(2)Immediately on being permitted to vote, the elector shall proceed to the Presiding Officer or the Polling Officer in charge of the control unit of the voting machine who shall, by pressing the appropriate button on the control unit, activate the balloting unit, for recording of the elector's vote.(3)The elector shall, thereafter, forthwith -(a)proceed to one of the voting compartments;(b)record his vote by pressing the button on the balloting unit against the name and symbol of the candidate for whom he intends to vote; and(c)come out of the voting compartment and quit the polling station.(4)Every elector shall vote without undue delay.(5)No elector shall be allowed to enter a voting compartment when another elector is inside it.(6)If an elector who has been permitted to vote under rule 70G refuses after warning given by the Presiding Officer, to observe the procedure as laid down in sub-rule (3), the Presiding Officer or a Polling Officer under the direction of Presiding Officer shall not allow such elector to vote.(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated, shall be made against the name of the voter in the register to voters in Form 11 by the Presiding Officer under his signature.
