Section 45(1) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(1)If a person representing himself to be a particular voter applies for a ballot paper after another person has already voted as such voter, 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 mark a ballot paper (hereinafter referred to as a ["tendered ballot paper"] [Substituted by G.N. of 25.2.1972.] in the same manner as any other voter.
