Section 35(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)At the time of issuing a ballot paper to a voter, the polling officer shall:-(a)record on its counterfoil the serial number of the voter in the list of voters as entered in the marked copy of the list of voters;(b)obtain the signature or thumb impression of that voter on the said counterfoil;(c)mark the name of the voter in the marked copy of the list of voters to indicate that a ballot paper has been issued to him without however recording there in the serial number of the ballot paper issued to that voter :Provided further that on ballot paper shall be delivered to a voter unless he has put his signature of thumb impression on the counterfoil of that ballot paper;
