Section 50 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
50. Tendered Votes.
(1)If a person representing himself to be a particular elector seeks to vote after another person has already voted as such elector, he shall, on, satisfactorily answering such questions relating to his identity as the Presiding Officer may ask, be entitled, subject to the following provisions of this rule, to mark a ballot paper (hereinafter in these rules referred to as a "Tendered Ballot Paper) in the same manner as any other elector.(2)Every such person, shall, before being supplied with a tendered ballot paper, sign his name against the entry relating to him in a list in Form - XXIV(3)A tendered ballot paper shall be the same as the other ballot paper used at the polling except that it shall be -(a)serially the last in the bundle of ballot papers issued for use at the polling station; and(b)endorsed on the back of the ballot paper and its counterfoil with the words "Tendered Ballot Paper" by the Presiding Officer in his own hand and signed by him.(4)The elector, after marking a tendered ballot paper in the voting compartment and folding it, shall instead of putting it into the ballot box, give it to the Presiding Officer, who shall place it in a cover specifically kept for the purpose.
