Section 57 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
57. Tendered voted.
(1)If a person representing himself to be a particular elector applies for a ballot paper after another person has already voted as such elector, he shall, on satisfactorily answering such questions relating to his identity as the Presiding Officer may ask, be entitled subject to the following provisions of this rule, to mark a ballot paper (hereinafter in these rules referred to as a tendered ballot paper) in the same manner as any other elector.(2)Every such person shall, before being supplied with a tendered ballot paper, sign his name against the entry relating to him in a list in Form 20.(3)A tendered ballot piper shall be the same as the other ballot papers used at the polling station except that-(a)such tendered ballot paper shall be serially the last in the bundle of ballot papers issued for use at the polling station; and(b)such tendered ballot paper shall be endorsed on the back with the words "tendered ballot paper" by the Presiding Officer in his own hand signed by him.(4)The elector after marking a tendered ballot paper in the voting compartment and folding it, shall, instead of putting it into the ballot box, give it to the Presiding Officer, who shall place it in a cover specifically kept for the purpose.
