49M. Maintenance of secrecy of voting by electors within the polling station and voting procedures.
(1)Every elector who has been permitted to vote under rule 49-L shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure hereinafter laid down.(2)Immediately on being permitted to vote the elector shall proceed to the presiding officer or the polling officer incharge of the control unit of the voting machine who shall, by pressing the appropriate button on the control unit, activate the balloting unit, for recording of elector's vote.(3)The elector shall thereafter forthwith-(a)proceed to the voting compartment;(b)record his vote by pressing the button on the balloting unit against the name and symbol of the candidate for whom he intends to vote; and(c)come out of the voting compartment and leave the polling station.(4)Every elector shall vote without undue delay.(5)No elector shall be allowed to enter the voting compartment when another elector is inside it.(6)If an elector who has been permitted to vote under rule 49-L or rule 49-P refuses after warning given by the presiding officer to observe the procedure laid down in sub-rule (3) of the said rules, the presiding officer or a polling officer under the direction of the presiding officer shall not allow such elector to vote.(7)Where an elector is not allowed to vote under sub-rule (6), a remark to the effect that voting procedure has been violated shall be made against the elector's name in the register of voters in Form 17-A by the presiding officer under his signature.
