Section 11 in The Rajasthan District Boards Act, 1954
11. Electoral Rolls.
(1)The Collector shall, when so directed by the State Government, cause to be prepared a list of electors for each constituency in the district. A person enrolled as an elector in such electoral roll shall be entitled to take part and vote in the election of candidates in the constituency in which he is a voter.(2)No person shall be entitled to be enrolled as an elector in more than one constituency, notwithstanding that he may possess qualifications for enrolment in more than one constituency in the same district.
