Section 52(5) in Haryana Panchayati Raj Election Rules, 1994
(5)[ If any ballot paper, which has been issued to a voter, has not been inserted by him into the relevant ballot box of the post concerned, to which he wants to cast the vote and instead inserted into the ballot box meant for other post(s), shall be deemed to be rejected.] [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
