Section 24(3) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999
(3)If a voter to whom a ballot paper has been issued, refuses, after warning given by the Presiding Officer, to observe the procedure as laid down in rule 23, the ballet paper issued to him shall, whether he has recorded his vote thereon or not, be taken back from him by the Presiding Officer. After the ballot paper has been taken back, the Presiding Officer shall record on its back the words "Cancelled - Voting procedure violated".
