Section 66(8) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(8)An E.D. ballot paper shall be rejected-(a)if it bears any mark, other than the mark to record the vole oi writing by which the voter can be identified;(b)if no vote is recorded thereon; or(c)if votes are given on it in favour of more candidates than one; or(d)if it is a spurious ballot paper; or(e)if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(f)if it is not returned in the cover sent alongwith it to the voter by the Returning Officer;(g)if the mark indicating the vote is placed on the ballot paper in such manner as to make it doubtful to which candidate the vole has been given.
