Section 49 in West Bengal Trade Unions Rules, 1998
49. Issue of ballot papers.
(1)No ballot paper shall be issued to any voter before the hour fixed for the commencement of the poll.(2)No ballot paper shall be issued to any voter after the hour fixed for closing of the poll except to those voters who are present at the polling station at the time of closing of the poll. Such votes shall be allowed to record their voters even after the poll closes.(3)Every ballot paper shall, before it is issued to a voter, be stamped with such distinguishing mark as the Registrar may direct, and signed in full on the back by the Presiding Officer.(4)(a)At time of issuing a ballot paper to a voter, the Polling Officer shall(i)record on its counterfoil electoral roll number of the voter as entered in the marked copy of the electoral roll ; and(ii)mark the name of the voter in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without however, recording therein the serial number of the ballot paper issued to the voter.(b)Save as otherwise provided in this sub-rule, no person in the polling station shall note down the serial number of a ballot paper issued to a particular voter.
