Section 52(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)A person in possession of a certificate in the Form provided under Sub-rule (1) shall deliver the certificate to the Polling Officer, who shall thereupon issue ballot paper shall be dealt within the following manner-(i)If the polling station at which person is on duty be in the same ward or as the one in which he is entitled to vote, then the provisions contained in Rule 45 shall apply. The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.], shall at the end of the poll, send the certificate to the Election Officer alongwith the statement mentioned in Rule 57.(ii)If the polling station at which the person is on duty is not in the ward in which he is entitled to vote, the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall issue the ballot paper and allow the elector to record his vote in accordance with the certificate issued by the Election Officer. The ballot paper shall then be kept in an envelope meant for that purpose and handed over to the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.],(iii)The [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall make separate packets for each ward putting inside it the envelop containing the ballot papers in which votes have been so recorded, the connected certificates being fastened to the envelopes, seal up each such packet in the manner specified in Rule 56 and forward the same to the Election Officer.
