Section 49 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
49. Issue of ballot papers and voting procedure.
(1)Before any ballot paper is delivered to an elector, the Presiding Officer shall affix his signature in full on the back of each ballot paper and affix the distinguishing mark of the polling station. The electoral roll number and other particulars of the elector shall be noted in the counter-foil, and the elector shall be required to sign it. The entry relating to the elector in the marked copy of the electoral roll shall be underlined. No person in the polling station shall note down the serial number of the ballot paper issued to a particular elector.(2)Each elector shall be given only one ballot paper. The elector, on receiving the ballot paper, shall forthwith proceed to one of the voting compartments which is vacant, and there, with the aid of the instrument supplied for the purpose, make a mark on the ballot paper against the name or symbol of the candidate for whom he intends to vote. The mark may be made anywhere in the compartment within which the name and symbol of such candidate is printed on the ballot paper. He shall then fold the ballot-paper so as to conceal his vote and after showing to the Polling Officer the distinguishing mark stamped on its back, insert the folded ballot paper into the ballot box kept for the purpose.(3)Every elector shall vote without undue delay and shall quit the polling station as soon as he has voted. He shall not place anything except ballot paper in the ballot box. Anything other than ballot papers found in the box at the time of counting of votes shall be forfeited.(4)No elector shall be allowed to enter a voting compartment when another elector is inside.
