Section 26 in The Bar Council of Bihar Election Rules, 1968
26. Casting of votes.
(a)On receiving the Ballot Paper the voter shall sign his full name as also put his usual signature and the number of Ballot Paper received by him against his name in the Register or file, as the case may be kept at the Polling Station for the purpose.(b)The voter shall then forthwith:-(i)Proceed into the screened space provided for marking the Ballot Paper;(ii)Without undue delay mark the Ballot Paper in accordance with the provision of these Rules;(iii)Fold the Ballot Paper properly so that his marking cannot be viewed; and(iv)Put the Ballot Paper into the Ballot Box nearest to him.(c)In no shall any Ballot Paper either marked or unmarked be taken away by any voter and in all cases the Ballot Paper shall be put in the Ballot Box except where it is either torn or mutilated in which case he shall return it to the Presiding Officer as provided in these Rules.
