Section 80(2) in The Corporation of the City of Panaji (Election) Rules, 2004
(2)If the Presiding Officer has reason to suspect that an voter who has entered the voting compartment is tempering or otherwise interfering with the balloting unit or has remained inside the voting compartment for unduly long period, he shall enter the voting compartment and take such steps as may be necessary to ensure the smooth and orderly progress of the poll.
