Section 6(6) in The Orissa Veterinary Practitioners Rules, 1976
(6)A vote recorded otherwise than on the voting paper sent to the elector, shall be rejected and 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 date, and time notified under Sub-rule (5) of Rule 4, shall be rejected.
