Section 78 in The Corporation of the City of Panaji (Election) Rules, 2004
78. Voter deciding not to vote.
- If a voter, after his electoral roll number has been duly entered in the register of voters in Form XV and has put his signature or thumb impression thereon as required under sub-rule (1) of rule 75, decides not to record his vote, a remark to this effect shall be made against the said entry in Form XV by the Presiding Officer and the signature or thumb impression of the voter shall be obtained against such remark.
