Section 63(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(2)A person in possession of a certificate in the form provided under Sub-rule (1) shall deliver the same to the Presiding Officer, who shall-(i)If the polling station at which person is on duty be in the same ward or as the one in which he is entitled to vote permit him to record his vote in the same manner as for an elector entitled to vote at the polling station;(ii)If the polling station at which the person is on duty is not in the ward in which he is entitled to vote, the Presiding Officer shall issue the ballot paper and allow the elector to record his vote in accordance with the certificate issued by the Election Officer;(iii)The Presiding Officer shall make separate packets for each ward putting inside it the envelope containing the ballot papers in which votes have been so recorded, the connected certificates being fastened to the envelopes seal up each such packet in the manner specified in rule 68 and forward the same to the Election Officer.
