Section 52(1) in West Bengal Trade Unions Rules, 1998
(1)If a person representing himself to be a particular voter asks for a ballot paper after a 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 provisions of this rule, to mark a ballot paper (hereinafter referred to as the tendered ballot paper) in the same manner in which any other voter marks the ballot paper.
