Section 51(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)Each elector shall be given only one ballot paper for each election. The elector, on receiving the ballot paper, shall forthwith proceed lo one of the voting compartments which is vacant, and there, with the aid of the instrument supplied for the purpose, make a mark on the ballot paper against the name or symbol of the candidate or candidates for whom he intends to vote. The mark may be made anywhere in the compartment within which the name and symbol, as the case may be, of such candidate is printed on the ballot paper. In cases, where more than one candidate have to be elected, the elector may make as many marks on the ballot paper in favour of as many candidates as are to be elected. He shall, then, fold the ballot paper so as to conceal his vote and after showing to the Polling Officer the distinguishing mark stamped on its back, insert the folded ballot paper into the ballot box kept for the purpose.
