Section 53 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
53. Tendered votes.
- If a person representing himself to be a particular elector applies for a ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask, be entitled, subject to the following provisions of this Rule, to mark a ballot paper (hereinafter referred to in these Rules as a "tendered ballot paper") in the same manner as any other elector.(2)Every person referred to in sub-rule (1) shall, before being supplied with a tendered ballot paper, affix his signature against the entry relating to him in a list in Form 19 and in the counterfoil of the ballot paper.(3)A tendered ballot paper, shall be the same as the other ballot papers used at the polling station except that-(a)such tendered ballot paper, shall be serially the last in the bundle of ballot papers issued for use at the polling station; and(b)such tendered ballot paper and its counter-foil shall be 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 marking 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 separate cover superscribed as "Tendered votes".Explanation. - If the identity of the person who applies for the issue of a tendered vote is challenged, the provisions of rule 43 shall apply.
