Section 43(11) in U.P. State Co-operative Societies Election Rules, 2014
(11)If a person representing himself to be a particular voter named in the voters' list applies for a ballot-paper after another person has already voted as such voter, he shall, on satisfying his identity to Election Officer, be supplied with a ballot-paper which shall be endorsed on the back with the words 'tendered ballot-paper' by the Election Officer in his own hand-writing and signed by him.
