Section 62 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
62. Tendered Votes.
(1)If a person representing himself to be a particular elector named on the electoral roll seeks to vote after another person has voted as such elector, the elector shall, after satisfactorily answering such questions as the Presiding Officer may ask, being allowed to vote through balloting unit be supplied with tendered ballot paper which shall be of such design and the particulars of which shall be in such language or languages as the Election Commission may specify.(2)Every such elector shall, before being supplied with tendered ballot paper writes his name against the entry relating to him in Form XXIII.(3)On receipt of such ballot paper (hereinafter referred to as tendered ballot paper) the elector shall proceed into the compartment for recording his vote and after recording his vote place it in an envelope, specially meant for tendered ballot papers. Thereafter the same shall be handed over by the elector to the Presiding Officer. The Presiding Officer shall make an endorsement containing the name of the elector and his number on the electoral roll and the name or number of the ward for which the election is held, and shall set aside the envelope in a separate packet along with the ballot paper which shall not be counted by the [Returning officer.] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.]
