Section 25(1) in Chandigarh Panchayat Election Rules, 1994
(1)If a person claiming himself to be a particular voter and whose name is entered in the electoral roll, comes after another person who already has voted as such by successful impersonation subject to the satisfaction of the Presiding Officer be allowed to vote but his vote will be considered to be a tendered vote which shall be handed over to the Presiding Officer separately and not in the Ballot Box. The ballot-paper to be given to such voters will be of the last of the series being used on the polling station. The words 'Tendered Ballot Paper' will be stamped or written in hand on the back side of the Ballot Paper before issue. The Presiding Officer will pack tendered votes in separate cover and all such covers shall be put in a separate envelope meant for tendered votes and electoral roll and the name of the polling station to which the roll relates shall be entered in a list bearing the heading "Tendered Votes List." The person tendering such ballot-paper shall sign his name and address thereon or affix his thumb- impression against the entry of that list.
