Section 45 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
45. Tendered votes.
(1)If a person representing himself to be an elector asks for a ballot paper after another person has already voted as such elector, he shall on satisfactorily answering questions relating to his identity as the presiding officer may ask, be entitled, subject to the following provisions, to cast a ballot (hereinafter referred to as a "tendered ballot paper" in the same manner as any other elector.(2)Every such person shall, before being supplied with a tendered ballot paper, sign his name against the entry relating to him in the tendered votes list in Form '14'.(3)A tendered ballot paper shall be the same as the other ballot papers used at the polling station except that it shall be:(a)of the last serial in the bundles of ballot paper issued for use at the polling station; and(b)endorsed on the back with the words "tendered ballot paper" by the presiding officer in his hand and signed by him and affixed with a distinguishing mark.(4)The elector, after making a tendered ballot paper in the polling 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 cover specially kept for the purpose.
