Section 70N(6) in Haryana Municipal Corporation Election Rules, 1994
(6)(a)The voter referred to sub-rule (4) shall record his vote on the postal ballot paper in accordance with the directions contained in Form 16 and then enclose it in the cover in Form 14.(b)The voter shall sign the declaration in Form 13 in the presence of, and have the signature attested by any Gazetted Officer or by the Presiding Officer of the polling station at which he is on election duty.(c)After the voter has recorded his vote and made a declaration in Form 13, he shall return the postal ballot paper and declaration to the Returning Officer in accordance with the directions contained in Form 16 so as to reach the Returning Officer before the time fixed for the commencement of counting of votes.
