Section 44 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
44. Recording of vote by blind or infirm voter.
(1)If owing to blindness or other physical infirmity an elector is unable to recognize the symbols on the ballot paper or to make a mark thereon, the presiding officer shall record the vote on the ballot paper in accordance with the wishes of the elector, fold it so as to conceal the vote and insert it into the ballot box.(2)While acting under this rule, the presiding officer shall observe as much secrecy as is feasible. He shall keep a brief record of each such instance in Form '13', but shall not indicate therein the manner in which any vote has been given.
