Section 49 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
49. Tendered ballot paper.
(1)If a person representing himself to be a particular elector named on the electoral roll applied for a ballot paper after another person has voted as such elector, the applicant shall, after satisfactorily answering such questions as the Presiding Officer may ask, be entitled to receive a ballot paper in the same manner as any other elector.(2)The Presiding Officer shall write the work "Tendered" in bold characters on the back of the ballot paper before it is handed over to such person. On receipt of such ballot paper (hereinafter referred to as tendered ballot paper) the elector shall proceed into the compartment for recording his vote and after recording his vote place it in an envelope, specially meant for tendered ballot papers. Thereafter the same shall be handed over by the elector to the Presiding Officer. The Presiding Officer shall make an endorsement containing the name of the elector and his number on the electoral roll and the name or number of the ward for which the election is held, and shall set aside the envelope in a separate packet, along with the ballot papers which shall not be counted by the [Returning Officer] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.], The name of the elector and his number in the electoral roll and the name or distinctive number of the polling station to which the roll relates shall be entered in a list in Form XVII which shall bear the heading, "tendered votes list". The person tendering such ballot paper or papers shall sign his name and address on that list or affix his thumb impression thereto.Explanation :- In cases falling under this rule to which rule 50 is also applicable the provisions of this rule as well as rule 50 shall be followed :
