Section 66(8) in Chhattisagrh 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 vote or writing by which the voter can be identified;(b)if no vote as recorded thereon;(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 along with 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 vote has been given.
