Section 64 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
64. [ Recording of votes of blind or infirm voters. [Modified as per Government Notification No. APM. 1167/25332-(Parl III)-C-1, dated 18th February, 1971, published in M. G. G., Part IV-B, dated 27th May, 1971.]
(1)If the Presiding Officer is satisfied that owing to the blindness or other physical infirmity a voter is unable to recognise the symbols on the ballot paper or to make a mark thereon without assistance, the Presiding Officer shall permit the voter to take with him a companion of not less twenty one years of age to the voting compartment for recording the vote on the ballot paper on his behalf and in accordance with his wishes, and, if necessary for folding the ballot paper so as to conceal the voter and inserting it into the ballot:Provided that, no person shall be permitted to act as the companion of more than one vote at any polling station on the same day :Provided further that, before any person is permitted to act as the companion of a voter on any day under this rule, the person shall be required to declare that he will keep secret the vote recorded by him on behalf of the voter and that he has not already acted as the companion of any other voter at any polling station on that day.(2)The Presiding Officer shall keep a record in Form 11-A of all cases under this rule.]
