Section 36 in The Corporation of the City of Panaji (Election) Rules, 2004
36. Voting Procedure.
(1)The voter, on receiving the ballot paper, shall forthwith-(a)proceed to one of the polling compartments;(b)there make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he intends to vote;(c)fold the ballot paper so as to conceal his vote;(d)if required, show to the Presiding Officer the distinguishing mark on the ballot paper;(e)insert the folded ballot paper into the ballot box, and(f)quit the polling station.(2)Every voter shall vote without undue delay.(3)No voter shall be allowed to enter a polling compartment when another voter is inside it.
