Section 63(7) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(7)The voter shall record his vote and despatch the E. D. ballot paper in the following manner viz -(a)the voter may record his vote by making a mark (like √ or x ) anywhere in the space allotted to the candidate for whom he wants to vote. There is no particular mark required to be made; any mark can be accepted as valid so long as the intention of the voter to vote for a particular candidate is clear beyond any reasonable doubt and the identify of the voter is not disclosed by such mark.(b)after making his vote on the E. D. ballot paper, the voter shall enclose the ballot paper in the smaller (inner) envelope in Form 19-A.(c)the voter shall then sign a declaration in Form 19-C in the presence of and have his signature attested by anyone of the officers specified below to whose satisfaction he has been identified, viz(i)head of the office where he works, if he is a government servant or an employee of a Municipality or a Government Undertaking;(ii)any gazetted officer or the Presiding Officer of the polling station at which he is on election duty;(iii)any Revenue Officer not below the rank of a Naib Tahsildar;(iv)any such officer as may be notified in this behalf by the Election Commission.(d)the voter shall then place the smaller (inner) envelope in Form 19-A containing the E. D. ballot paper, along with the declaration in Form 19-C, in the larger (outer) envelope in Form 19-B; close the larger envelope hand either hand it over to the Returning Officer personally or send it to him through a messenger or by post, so as to reach the later before the hour fixed for the commencement of counting of votes.
