Section 26(b) in The Bar Council of Bihar Election Rules, 1968
(b)The voter shall then forthwith:-(i)Proceed into the screened space provided for marking the Ballot Paper;(ii)Without undue delay mark the Ballot Paper in accordance with the provision of these Rules;(iii)Fold the Ballot Paper properly so that his marking cannot be viewed; and(iv)Put the Ballot Paper into the Ballot Box nearest to him.
