Section 50 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
50. Scrutiny and rejection of ballot papers.
(1)The counting of votes will be taken up soon after the poll is over at the respective polling stations.(2)The ballot box or boxes used at the polling station shall be shown by the presiding officer to such of the polling agents as are present at that time, that the seals and boxes are intact.(3)Thereafter, the boxes shall be opened and the ballot papers taken out of such ballot box shall be arranged in convenient bundles and scrutinised.(4)The presiding officer shall reject a ballot paper:-(a)if it bears any mark or writing by which the voter can be identified; or(b)if no vote is record thereon; or(c)if votes are given on it in favour of more candidates than there are vacancies to be filled in; or(d)if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been given; or(e)it is spurious ballot paper; or(f)it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or(g)it bears a serial number or is of a design, different from the serial number, or design of the ballot papers authorized for use at the polling station; or(h)it does not bear the mark which it should have borne under the provisions of sub-rule (4) of rule 42.Provided that :-(i)where a presiding officer is satisfied that any such defect as is mentioned in clause (g) or (h) has been caused by any mistake or failure on the part of the polling officer the ballot paper shall not be rejected merely on the ground of such defect;(ii)a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.(5)Before rejecting any ballot paper under sub-rule (4) the presiding officer shall allow such counting agent present a reasonable opportunity to inspect the ballot paper but shall not allow him to handle it or any other ballot paper.(6)The presiding officer shall record on every ball paper which he rejected the letter "R" and the grounds of rejection in abbreviated form either in his own hand or means of a rubber stamp.(7)All ballot paper rejected under this rule shall be bundled together.
