Cost and Works Accountants Act, 1959

63H. Record to be kept by polling officer

(1) The polling officer shall at the time of delivery of the ballot paper place against the name of the voter in the list of members eligible to vote a mark to denote that the voter has received a ballot paper. he shall also keep a record of the ballot papers supplied to the voters in such manner as the Secretary may direct.

(2) In deciding the right of a person to obtain a ballot paper under this Regulation, the polling officer at any polling booth may interpret any entry in the list of members eligible to vote so as to overlook merely clerical or printing error, provided that he is satisfied that such person is identical with the voter to whom such entry relates.