Section 79(3) in The Corporation of the City of Panaji (Election) Rules, 2004
(3)On receiving the ballot paper he shall forthwith-(a)proceed to the voting compartment;(b)record there his vote in the ballot paper by placing a cross mark 'X' with the instrument or article supplied for the purpose on or near the symbol of the candidate for whom he intend to vote;(c)fold the ballot so as to conceal his vote;(d)show to the Presiding Officer, if required, the distinguishing mark on the ballot paper;(e)give it to the Presiding Officer who shall place it in a cover specially kept for the purpose; and(f)leave the polling station;(g)If, owing blindness or physical infirmities, such voter is unable to record his vote without assistance; the Presiding Officer shall permit him to take with him a companion, subject to the same conditions and after following the same procedure as laid down in rule 77 for recording the vote in accordance with his wishes.
