Section 26(2) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(2)The Registrar shall reject a ballot paper-(a)if it bears any mark or writing which the elector can be identified, or(b)if no vote is recorded thereon, or(c)if votes are given on it in favour of more than one candidate, or(d)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been given, or(e)if it is a spurious ballot paper:Provided that a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.
