Section 41 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
41. Tender voting papers.
(1)If a person representing himself to be particular elector applies for a Ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such question relating to his identity as the Presiding Officer may ask, be entitled subject to the following provisions of this rule, to make a Ballot paper (hereinafter in these rules referred to as a "tendered Ballot Paper"), in the same manner as any other elector.(2)Every such person shall, before being supplied with a tendered Ballot paper, sign his name against the entry relating to him in a list in Form No. 8.(3)A tendered Ballot paper shall be the same as the other Ballot paper used at the polling booth except that it shall be:-(a)serially the last in the bundle of Ballot papers issued for use at the polling station;(b)endorsed on the back with the words "tendered Ballot Paper" by the Presiding Officer in his own hand and signed by him.(4)The elector, after making a tendered Ballot paper in the voting compartment, and folding it, shall instead of putting it into the ballot box, give it to the Presiding Officer, who shall place it in a cover specially kept for the purpose.
