Section 99(2) in Goa Co-operative Societies Rules, 2003
(2)The Returning Officer shall reject a ballot paper,-(i)if it bears any mark or writing by which the voter can be identified; or(ii)if no vote is recorded thereon; or(iii)if votes are given on it in favour of more than one candidate where only one candidate is to be elected; or(iv)if, where more than one candidate is to be elected and the voter has recorded on the ballot paper more votes than he is entitled to give; or(v)if the mark indicating the vote, thereon is placed in such a manner as to make it doubtful as to for which candidate the vote has been given; or(vi)if it is a spurious ballot paper; or(vii)if it, is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(viii)if it bears a serial number or is of a design different from the serial number or, as the case may be, design of the ballot papers authorised for use at the polling station; or(ix)it does not bear the mark which it should have borne under the provisions of sub-rule (3) of rule 84:Provided that:
