Section 72 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
72. Tendered votes.
(1)If a person representing himself to be a particular elector seeks to vote after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask, be instead of being allowed to vote through the balloting unit, supplied with a tendered ballot paper which shall be of such design, and the particulars of which shall be in such language or languages as the State Election Commission may specify.(2)Every such elector shall, before being supplied with tendered ballot paper, write his name and put his signature against the entry relating to him in Form 22 and put his signature on the counter-foil of the ballot paper.(3)On receiving the ballot paper he shall forthwith,-(a)proceed to the voting compartment which is vacant;(b)with the aid of the instrument supplied for the purpose," make a mark on the ballot paper against the name or symbol of the candidate for whom he intends to vote;(c)fold the ballot paper so as to conceal his vote;(d)show to the Presiding Officer, if required, the distinguishing mark on the ballot paper;(e)give it to the Presiding Officer who shall place it in a cover specially kept for the purpose; and(f)leave the polling station.(4)If owing to old age or blindness or physical infirmities, such elector is unable to record his vote without assistance, the Presiding Officer shall permit him to take with him a companion, subject to the same conditions and after following the same procedure as laid down in rule 70 for recording the vote in accordance with his wishes.
