Section 72 in The Bihar Municipal Election Rules, 2007
72. Tendered votes.
(1)If any person claims that he is the voter named in the electoral roll but somebody else has already cast the vote as such voter then subject to the Presiding Officer being satisfied that person will be entitled to obtain the ballot paper and the Ballot Paper given to him will be referred to as tendered Ballot Paper.(2)The tendered Ballot Paper will not be dropped in the ballot box but will be handed over to the Presiding Officer after being marked by the voter concern who will place it in a separate packet. On the close of the poll the packet of all such tendered ballot papers will be sealed.(3)The list of tendered ballot papers will be prepared in Form -19 and the voter tendering the Ballot Paper will put his signature or thumb impression against the entry relating to his tendered Ballot Paper in the list.
