(5)A voter in giving his vote shall place in his voting paper the mark "X"against the name of the candidate of his choice.The voting paper shall not be signed by the voter and in the event of any erasures, obliteration's or alterations in the voting papers, or of the voting paper purporting to have been signed by the voter, the voting paper shall be deemed to have been defaced and the vote purporting to have been given thereby shall not be taken into account for the purposes of the election. Subject to the provisions of rule 10, the decision of the Returning Officer whether the voting paper has or has not been defaced shall be final.A voting paper shall be invalid on which-(a)the mark "X" is not made, or(b)the mark "X" is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply, or(c)the mark "X" and any other mark or figures are set opposite the name of the same candidate, or(d)there is any mark in writing by which the voter can be identified.
