Section 63(7) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(7)The voter shall record his vote and despatch the E.D. ballot paper in the following manner, viz.-(a)the voter may record his vote by making a mark (like V or x) anywhere in the space allotted to the candidate for whom he wants to vote. There is no particular mark required to be made; any mark can be accepted as valid so long as the intention of the voter to vote for a particular candidate is clear beyond any reasonable doubt and the identity of the voter is not disclosed by such mark;(b)after making his vote on the E.D. ballot paper, the voter shall enclose the ballot paper in the smaller (inner) envelope in Form 19-A;(c)the voter shall then sign a declaration in Form 19-C in the presence of and have his signature attested by any one of the officers specified below to whose satisfaction he has been identified, viz.-(i)head of the office where he works, if he is a government servant or an employee of a Municipality or a Government, undertaking;(ii)any gazetted officer or the Presiding Officer of the polling station at which he is on election duty:(iii)any Revenue Officer not below the rank of a Naib Tehsildar;(iv)any such officer as may be notified in this behalf by the Election Commission.(d)the voter shall then place the smaller (inner) envelope in Form 19-A containing the E.D. ballot paper, alongwith the declaration in Form 19-C, in the larger (outer) envelope in Form 19-B; close the larger envelope and either hand it over to the Returning Officer personally or send it to him through a messenger or by post, so as to reach the latter before the hour fixed for the commencement of counting of votes.
