Cost and Works Accountants Act, 1959

63-I. Manner of recording of votes after receipt of ballot paper

On receiving the ballot paper the voter shall forthwith proceed into the Secret chamber set apart for the purpose and shall record his votes on the ballot paper in the manner specified in Regulation 63. He shall thereafter fold the ballot paper, leave the secret chamber and insert the ballot paper in the ballot box provided for the purpose in presence of the polling officer. The ballot box should be so constructed that a ballot paper can be inserted there into during the poll but cannot be withdrawn there from without the box being unlocked or the seals being broken.