Section 30 in The Jammu and Kashmir Panchayati Raj Rules, 1996
30. Tendered vote.
(1)If a person representing himself to be a particular voter named in the electoral roll applies for a ballot paper after another person has voted as such voter, he shall after duly answering such questions as the Presiding Officer may ask be entitled to vote, but his ballot paper (hereinafter referred to as tendered ballot paper) which shall be in Form 17 instead of being given to him or inserting in the ballot box shall be handed over to the Presiding Officer who shall ask the elector to mark (x) opposite the symbol or on the symbol of the candidate in whose favour he desires to cast his vote and then endorse the name of the elector, his serial number in the electoral roll and the name of the constituency to which the rolls relate and shall place the ballot paper in a separate packet.(i)[ If a person representing himself to be a particular voter named in the electoral roll applies for a ballot paper after another person has voted as such voter, he shall, after duly answering such questions as the Presiding Officer may ask, be entitled to vote through a tendered ballot papers. A tendered ballot paper shall be the same as the other ballot papers used at the polling station except that [Substituted by SRO-262 dated 12-7-1999.](a)Such tendered ballot paper shall be serially the last in the bundle of ballot papers.(b)Such tendered ballot paper and its counterfoil shall be enclosed on the back with the words "Tendered Ballot Paper" by the Presiding Officer in his hand and signed by him ;(c)The elector after marking a tendered ballot paper in the voting compartment and folding it shall hand over the same to the Presiding Officer instead of putting in the ballot box ; and(d)The Presiding Officer shall then endorse the name of the elector and his serial number in the electoral roll and place the ballot paper in a separate cover.](2)The name of the voter, his Serial No. in the electoral roll and the name of the constituency to which the roll relates shall be entered in a list bearing "Tendered Voters List." the person tendering such ballot paper shall sign his name and address thereon or affix his thumb impression against the entry in that list.(3)The "Tendered Voters List" shall be prepared by the Presiding Officer in Form No. 18.
