Section 70L(1) in Haryana Municipal Corporation Election Rules, 1994
(1)If a person representing himself to be a particular voter seeks to vote 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 instead of being allowed to vote through the balloting unit, supplied with a tendered ballot paper which shall be of such design as the State Election Commission may specify.
