Section 44A in The Rajasthan Municipalities (Election) Rules, 1994
44A. Tendered Votes. - (1) If a person representing himself to be a particular voter seeks to vote after another person has already voted as such voter, he shall on satisfactorily answering such question relating to his identity as the presiding officer may ask, be, instead of being allowed to vote through the balloting unit, supplied with a tendered ballot paper which shall be of such design as the State Election Commission may specify.
(2)Every such person shall, before being supplied with a tendered ballot paper, write his name against the entry relating to him in a list in Form 14-B.(3)On receiving the ballot paper he shall forthwith,-(a)proceed to the voting compartment;(b)record there his vote on the ballot paper by placing a cross mark 'X' with the instrument or article supplied for the purpose on or near the symbol of the candidate for whom he intends to vote;(c)fold the ballot paper so as to conceal his vote;(d)show to the presiding officer, if required, the distinguishing mark on the ballot paper;(e)give it to the presiding officer who shall place it in a cover specially kept for the purpose; and(f)leave the polling station.(4)If owing blindness or physical infirmities, such voter is unable to record his vote without assistance; the presiding officer shall permit him to take with him a companion, subject to the same conditions and after following the same procedure as laid down in rule 38-A for recording the vote in accordance with his wishes.
