Section 37 in The Rajasthan Municipalities (Election) Rules, 1994
37. Procedure for voting and secrecy of voting.
(1)Every voter to whom a ballot paper has been issued shall maintain secrecy of voting within the polling station and for that purpose observe the voting procedure here-in-after laid down.(2)The voter on receiving the ballot paper shall forthwith:-(a)proceed to one of the voting compartments;(b)[ there make mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he intends to vote or NOTA (none of the above) for those who may wish to exercise the option of not voting for any of the candidate in the fray;] [Substituted by Notification No. F. 8(Ga) () Rules/DLB/ 14, dated 11.7.2014-Rajasthan Gazette Extraordinary part VI(A), dated 15.7.2014, pp. 21(1) to 21(3).](c)fold the ballot paper so as to conceal his vote;(d)if required, show to the presiding officer the distinguishing mark on the ballot paper;(e)insert the folded ballot paper into the ballot box; and(f)quit the polling station.(3)Every voter shall vote without undue delay.(4)No voter shall be allowed to enter a voting compartment when another voter is inside it.(5)If a voter to whom a ballot paper has been issued, refuses after warning given by the presiding officer, to observe the procedure as laid down in sub-rule (2), the ballot paper issued to him shall, whether he has recorded his vote thereon or not, be taken back from him by the presiding officer or a polling officer under the direction of the presiding officer.(6)After the ballot paper has been taken back the presiding officer shall record on its back the words "Cancelled voting procedure violated" and put his signature below those words.(7)All the ballot papers on which the words "Cancelled voting procedure violated" are recorded shall be kept in a separate cover which shall bear on its lace the words "Ballot Papers voting procedure violated".(8)Without prejudice to any other penalty to which a voter from whom a ballot paper has been taken back under sub-rule (5) may be liable the vote, if any, recorded on such ballot paper shall not be counted.
