(8)A postal ballot paper shall be rejected-](a)[ if it bears any mark (other than the mark to record the vote) or writing by which the elector can be identified; or] [ Inserted by S.O. 5573, dated 23.12.1971.](aa)[] [ Clause (a) reletterd as Clause (aa) by S.O. 5573, dated 23.12.1971.][if no vote is recorded thereon; or [Inserted by S.O. 3662, dated 12.10.1964. ](b)if notes are given on it in favour of more candidates than one; or(c)if it is a spurious ballot paper; or(d)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(e)if it is not returned in the cover sent along with it to the elector by the returning officer.
