(1)No person who is not, and except as expressly provided by this Act every person who is, for the time being entered in the electoral roll of any constituency, shall be entitled to vote at an election in that constituency :Provided that no person shall vote at an election in any constituency if he-(a)has been adjudged by a competent court to be of unsound mind ;(b)has voluntarily acquired the citizenship of a foreign State ; or(c)has been sentenced by a criminal court for an electoral offence punishable under this Act or has been disqualified under any other law from exercising any electoral right on account of corrupt practices in connection with an election and six years have not been elapsed from the date of such sentence or disqualification, provided that the disqualification under this clause may, at any time, be removed by the State Government if it thinks fit.(2)No person shall vote at a general election in more than one constituency and if a person votes in more than one constituency, his vote in all such constituencies shall be void.(3)No person shall, at any election, vote in the same constituency more than once notwithstanding that his name may have been registered in the electoral roll for that constituency more than once and if he does so all his votes in that constituency shall be void.(4)No person shall vote at any election if he is confined in prison whether under a sentence of imprisonment or otherwise or is under the lawful custody of the Police.(5)Every elector shall have the right to give only one vote in a constituency where the number of member to be elected is one.(6)Every elector shall have the right to give two votes in a constituency where the number of members to be elected are two, but no such elector shall give more than one vote to any one candidate.
