Section 13(2) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
(2)The Returning Officer shall reject a ballot paper-(a)if it bears any mark or writing by which the elector can be identified, or(b)if no vote is recorded thereon, or(c)if the elector has given more than one vote to any one candidate, or(d)if the number of votes recorded thereon is not equal to the number of votes which the elector is entitled to give, or(e)if the mark indicating the vote thereon is placed in such manner as to make it doubtful, to which candidate the vote has been given, or(f)if it is a spurious ballot paper:Provided that a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.
