Section 21U(3) in The Bihar Co-operative Societies Rules, 1959
(3)If a ballot paper contains mark or marks for a candidate or candidates in such a manner that it is not clear as to which of the candidates the voter has cast his vote for, it shall be rejected :Provided that a ballot paper shall not be rejected only on the ground that the mark indicating the vote is indistinct or more than once, if the intention that the vote has been cast for a particular candidate, clearly appears from the way the paper is marked.
