Section 18(n) in Jammu and Kashmir Co-operative Societies Rules, 2001
(n)(1) A ballot paper shall be rejected:-(i)If it bears any mark by which the member who voted can be identified; or(ii)If it does not bear the seal of the Returning Officer;(iii)If the mark indicating the vote there on is placed in such a manner as to make it doubtful to which candidate the vote has been cast. (2) The authority competent to reject a ballot paper shall be Returning Officer.
