Cost and Works Accountants Act, 1959

65C. Grounds for declaring ballot papers invalid

A ballot paper shall be invalid if-

(a) a voter signs his name or writes any word or figures or makes any marks on it by which the ballot paper becomes recognizable, or by which the voter can be identified; or

(b) it does not bear the seal of the Council; or

(c) the figure 1 is not marked in the square opposite the name of any of the candidates; or

(d) the figures 1 is set opposite the names of more than one candidate; or

(e) the figure 1 and some other figure are set opposite the name of the same candidate; or

(f) it is unmarked or void for uncertainty.