Section 26 in The Jharkhand Agricultural Produce Markets Rules, 2000
26. Polling arrangements and manner of recording votes.
- (i) Outside each polling station there shall be displayed prominently-(a)a notice specifying the polling area, the voters of which are entitled to vote at the polling-station; and(b)a copy of the list of contesting candidates.(ii)At such polling station there shall be set up one or more polling booths in which voters can record their votes screened from observation.(iii)Immediately before the commencement of the poll, the Presiding Officer shall demonstrate to such candidates, their agents or persons as may be present at the polling station that ballot box is empty and shall then-(a)affix a liable to the box marked with the serial number, if any and the name of the constituency, serial number and name of the polling station, serial number of the box and date of poll;(b)lock it and seal it with his seal and seals of such candidates or their agents as may be present and desirous of affixing the same. The seal shall be affixed in such a manner that it is not possible to open it without breaking it;(c)the sealed box shall be placed in full view of the Presiding Officer and the agents of the candidates;(d)as each voter enters polling station the Presiding Officer or Polling Officer authorised by him shall check the name and other particulars of every vote with relevant entry in the list of voters.(iv)In deciding the right of a person to obtain a ballot paper the Presiding Officer or Polling Officer, as the case may be, shall overlook merely clerical or printing errors in an entry in the list of voters if he is satisfied that such person is identical with the voter to whom such entry relates.(v)Votes shall be given by ballot and in person and no vote shall be received by proxy.(vi)Every voter wishing to vote shall be furnished with a ballot paper and before a ballot paper is handed over the Polling Officer shall-(a)initial it on the back;(b)enter the voter's number in the voter's list in the counterfoil of the ballot paper; and(c)affix his initial against the voter's name in the voter's list.(vii)The voter on receiving the ballot paper shall forthwith proceed to the polling booth and there put a 'X' mark seal against the name of the candidate for whom he desires to vote, fold ballot paper and insert it into the ballot box.(viii)If the voter is blind or infirm or is unable to recognise the symbols on the ballot paper or to mark thereon the Presiding Officer shall record the vote on the ballot paper in accordance with the wishes of the voter and take his thumb-impression and attest it. The Presiding Officer while acting under this sub-rule shall observe as much secrecy as is feasible and shall keep a brief record of each instance without indicating the manner in which vote has been given.(ix)Special facilities in accordance with the instruction, if any, issued by the Election Officer in that behalf, may be accorded to women voters.
