Section 12(3) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
(3)On receipt of such ballot paper, every voter desirous of recording his votes shall appear before the Returning Officer or a Magistrate or a Judge, record his votes in accordance with Rule 11 on the ballot paper and sign it in his presence and obtain his signatures in attestation thereof:Provided that no such attestation is required in the case of an election under clauses (c), (d), (e) and (f) of sub-section (1) of section 5 of the Act.
