Section 28 in The Jharkhand Agricultural Produce Markets Rules, 2000
28. Tendered votes.
- (i) If a person representing himself to be a particular voter applies for a ballot paper after another person has already voted as such voter, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may be entitled, subject to the following provisions of this rule to make a ballot paper (hereinafter in these rules referred to as a "tendered vote") in the same manner as any other voter.(ii)Every such person shall, before being supplied with a tendered vote, sign his name against the entry relating to him in a list in Form XI.(iii)A tendered vote shall be the same as the other ballot paper used at the polling except that shall be-(a)serially the last in the bundle of ballot papers issued for use at the polling station; and(b)endorsed on the back with the words "tendered vote" by the Presiding Officer in his own hand and signed by him.(iv)The voter, after making a tendered vote and folding it, shall instead of putting it into the ballot box, give it to the Presiding Officer, who shall place it in a cover specially placed before the purpose.
