Section 62 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
62. Issue of ballot paper.
(1)No ballot paper shall be issued to any voter before the hour fixed for the commencement of the poll.(2)No ballot paper shall be issued to any voter after the hour fixed for the closing of the poll except to those who are present inside the polling station at the time of the closing of the poll. Such voters shall be allowed to record their votes even after the poll closes.(3)Every ballot paper shall before issue to a voter, be stamped with such distinguishing mark as the Collector may direct.(4)At the time of issuing a ballot paper to a voter, the Poling Officer shall record the serial number thereof against the entry relating to the voter in the copy of the list of voters set apart for the purpose.(5)Save as provided in sub-rule (4), no person in the polling station shall note down the serial number of the ballot paper issued to a particular voter.
