(1)On receipt of the ballot paper, an elector shall record his votes by putting crosses in column (3) of the ballot paper against the names of candidates to whom he wishes to give his votes. The elector shall have as many votes as there are vacancies and can give only one vote to each candidate. The elector shall not reveal his identity on the ballot paper by putting his signature or by any other means.(2)After recording his vote, the elector shall put the ballot paper in the smaller cover, close it and put it in the larger cover. The elector shall then close the larger cover and write his full name and sign at the places marked on the larger cover and shall then send the same by post or otherwise so as to reach the Returning Officer on or before the date and the hour appointed under rule 6 for receipt of ballot papers.(3)Any elector who is under any disability which incapacitates him from recording his vote in the above manner may take the assistance of a Gazetted Officer or a Magistrate in recording his votes. Such Officer shall, in such case, record on the back of the larger cover a certificate in the following manner, namely:-*I .............................................................................. (Name of the Officer) hereby certify that ..................................................................................... (Name of the elector) being incapable of recording his votes due to .............................................. (cause of incapacity) requested me to record his votes and I have recorded his votes according to his desire and in his presence*.Signature ...........................................Seal of his Office or Rubber Stampof his designation ............................
