Section 38 in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
38. 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 satisfying the Presiding Officer, be entitled, subject to the following provisions of this rule, to mark a ballot paper (hereinafter referred to as a "tendered ballot paper") 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 the tendered votes list in Form 'E' hereto.(3)A tendered ballot paper shall be the same as other ballot papers used at the polling station except that it shall be,-(a)serially the last 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 writing and signed by him.(4)The voter, after marking the tendered ballot paper in the polling compartment and folding it, shall, instead of putting it into the ballot box give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.
