Section 24 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
24. The ballot paper shall be rejected by the Election Officer if, -
(i)It bears any mark by which the street vendor's vote can be identified;(ii)It does not bear the seal of the Town Vending Committee or the initials of the Election Officer,(iii)The mark indicating the vote thereon is placed in such a manner as to make it doubtful to which candidate the vote has been cast;(iv)Is so damaged or mutilated that its identity as a genuine ballot paper cannot be established.
