Section 11C in Nagpur rules Relating to the Election of Councillors
11C.
If a person representing himself to be a particular elector applies for a voting paper after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity, as the polling officer may ask, be entitled, subject to the following provisions of this rule to mark a voting paper (hereinafter in these rules referred to as a "tendered voting paper") in the same manner as any other elector.(2)Every such person shall, before being supplied with the tendered voting paper, sign his name against the entry relating to him in a list in Form I-A.(3)A tendered voting paper shall be the same as the other voting papers used at the polling station except that it shall be -(a)serially the last in the bundle of voting papers issued for use at the polling station and(b)endorsed on the back with the words "tendered voting paper" by the polling officer in his own hand and signed by him.(4)The elector, after marking the tendered voting paper in the polling compartment and folding it, shall, instead of putting it into the ballot box, give it to the polling officer, who shall place it in a cover specially kept for the purpose.
