Section 45(1) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(1)If a person representing himself to be an elector asks for a ballot paper after another person has already voted as such elector, he shall on satisfactorily answering questions relating to his identity as the presiding officer may ask, be entitled, subject to the following provisions, to cast a ballot (hereinafter referred to as a "tendered ballot paper" in the same manner as any other elector.
