Section 66 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
66. 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 make a ballot paper (hereinafter referred to as a "tendered ballot paper"), in the same manner as any other voter.(2)Every such person shall, before being supplied with a tendered ballot paper sign his name against the entry relating to him in the tendered votes list in Form 12.(3)A tendered ballot paper shall be the same as the other ballot papers used at polling station 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 the words "tendered ballot paper" by the Presiding Officer in his own hand and signed by him.(4)The voter, after marking a tendered ballot paper in the polling 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.
