Section 52 in West Bengal Trade Unions Rules, 1998
52. Tendered votes.
(1)If a person representing himself to be a particular voter asks for a ballot paper after a person has already voted as such voter, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask, be entitled, subject to the provisions of this rule, to mark a ballot paper (hereinafter referred to as the tendered ballot paper) in the same manner in which any other voter marks the ballot paper.(2)Every such person shall, before being supplied with a tendered ballot paper, sign his name or put his thumb impression against the entry relating to him in the list in Form X.(3)A tendered ballot paper shall be the same as the other ballot paper used it the polling station except that-(a)such tendered ballot paper shall be serially the last in the bundle of ballot papers issued for use at the polling stations ; and(b)such tendered ballot paper and its counterfoil shall be endorsed on the back-with the words "Tendered ballot paper" by the Presiding Officer in his own hand and signed by him.(4)The voter, after marking a tendered ballot paper in the polling compartment and folding it, shall, instead of putting it into the ballot box, give it to the Presiding Officer who shall place it in a cover kept for the purpose.
