Section 30(1) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992
(1)If a person representing himself to be a particular voter applies for a ballot paper after another person has already voted as such voter, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask, be entitled, subject to Sub-rules (2), (3) and (4), to mark a ballot paper (hereinafter referred to as a 'tendered ballot paper') in the same manner as any other voter.
