Section 63 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
63. Voting procedure.
(1)The voter on receiving the ballot paper shall forthwith -(a)proceed to one of the polling compartments;(b)there make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the [candidate or candidates] [Substituted for the word 'candidate' as per Government Notification No. APM. 2069/7757-C-1, dated 8th February, 1971 published in M. G. G., Part IV-B, dated 27th May, 1971, p. 566.] for whom he intends to vote;(c)fold the ballot paper so as to conceal his [vote or votes;] [Substituted for the word 'vote' by G. N. of 8.2.1971.](d)if required, show the Presiding Officer the distinguishing mark on the ballot paper;(e)insert the folded ballot paper into the ballot box; and(f)quit the polling station.(2)Every voter shall vote without undue delay.(3)No voter shall be allowed to enter a polling compartment when another voter is inside it.
