Section 45 in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
45. Tendered votes.
(1)If a person representing himself to be a particular voter applies for a ballot paper after another person has already voted as such voter, he shall, on satisfactorily answering such question relating to his identity as the Presiding Officer may ask. be entitled, subject to the following provisions of this rule, to mark a ballot paper (hereinafter referred to as a ["tendered ballot paper"] [Substituted by G.N. of 25.2.1972.] in the same manner as any other voter.(2)Every such person shall, before being supplied with a tendered ballot paper, sign his name against the entry relating to him in a list in Form IX.(3)A tendered ballot paper shall be the same as the other ballot papers used at the polling station, except that it shall be-(a)serially the list in the bundle of ballot papers issued for use at the polling station: and(b)endorsed on the back with the words "tendered ballot paper" by the Presiding Officer in his own hand and signed by him.(4)The voter, after making a tendered ballot paper in the polling compartment and folding it, shall, instead of putting into the ballot box, give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.
