Section 70 in Himachal Pradesh Municipal Election Rules, 2015
70. Tendered votes.
(1)If a person representing himself to be a particular voter applies for a ballot paper after another person has already voted as such voter, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask be entitled subject to the following provisions of this rule to mark a ballot paper (hereinafter in these rules referred to as "Tendered Ballot Papers" ) in the same manner as any other voter.(2)Every such person shall before being supplied with a Tendered Ballot Paper, put his signature against the entry relating to him in the list in form-41.(3)A Tendered Ballot Paper shall be the same as other ballot papers used at the polling, except that it shall be -(a)serially the last in the bundle of ballot papers issued for use at the polling station; and(b)endorsed on the back with words "Tendered Ballot Papers" by the Presiding Officer at his own and signed by him.(4)The voter, after marking Tendered Ballot Paper in the voting compartment and folding it, shall, instead of putting it into the ballot box give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.
