Section 354(6) in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
(6)The expression "non-transferable paper" means a voting paper on which no second or subsequent preference is recorded for a continuing candidate :Provided that, a paper shall be deemed to have become a non-transferable paper whenever-(a)the names of two or more candidates (whether continuing or not) as marked with the same number, and are next in order of preference;(b)the name of the candidate next in order of preference (whether continuing or not) is marked.(i)by a number not following consecutively after some other number on the voting paper;Or(ii)by two or more numbers.(c)for any other reason it cannot be determined for which of the continuing candidates the next available preference of the elector is recorded.
