(1)Each qualified elector desirous of recording votes shall mark the voting paper issued to him with a single cross X (and no other mark) in the proper column against the name or names of the candidate or candidates (not exceeding the number of members to be elected) for whom he intends to vote (A vote recorded otherwise than on the voting paper supplied shall not be accepted). No elector shall give more than one vote to any one candidate.(2)The qualified elector shall sign furnishing full particulars, the requisite declaration printed on the identification envelope received with each voting paper, place the voting paper in this envelope, close it and deliver it personally to or send it singly by pot to reach the REturning Officer on or before the latest day and time fixed by him for the return of voting papers with the relative identification envelopes.(3)No voting paper will be accepted unless it is enclosed in the identification envelope supplied with it and any defect, e.g., incompleteness in the entries required on the envelope or its receipt after the latest day and time fixed for its return with the proper voting paper shall invalidate both the envelope and the voting paper enclosed.(4)Every voting paper in respect of which any requirement of these rules has not been complied with or on which a mark is placed in such a manner as to make it doubtful to which candidate the vote is given or on which the elector has placed any mark whereby he may be afterwards identified or on which an alteration or erasure occurs indicating a change of vote or which is not received by the Returning Officer, on or before the latest day and time fixed for the return of voting papers, shall be invalid.Counting of votes and declaration and publication of results of elections [for elections under clauses (c), (e) and (f) Section 4].
