Section 31 in The Bar Council of Bihar Election Rules, 1968
31. Ballot Papers when invalid.
- A Ballot Paper shall be invalid:-(i)Which had not been issued by the Returning Officer for the purpose of the election.(ii)If it is deemed to have been defaced.(iii)If there is any mark in writing on the Ballot Paper by which the voter can be identified.(iv)On which the 'One' word-(a)is not marked, or(b)is set opposite the names of more than one candidate, or(c)is so placed as to render it doubtful to which candidate it is intended to apply, or,(d)and some other word or words are set opposite the name of the same candidate; or
