Section 21 in The Punjab Agricultural Produce Markets (Election to Market Committees), Rules 1961
21. Rejection of ballot papers.
- A ballot paper contained in a ballot box shall be rejected, if :-(a)it bears any mark or writing by which the voter can be identified, or(b)it does not bear mark (X) or the said mark is placed in an ambiguous manner, or(c)it does not bear the official seal, or(d)the Returning Officer, as the case may be, is satisfied that the ballot paper is spurious or that it has been so damaged or mutilated that its identity as a genuine ballot paper cannot be established.
