Section 55(6) in The Rajasthan Municipalities (Election) Rules, 1994
(6)Where the presiding officer is of opinion that booth capturing is taken place at a polling station, whereat voting machines is being used, he shall immediately close the control unit of the voting machine to ensure that no further votes can be recorded and shall detach the balloting unit that from the .control unit.Explanation. - For the purposes of sub-rule (1) of rule 55, "booth capturing" includes, among other things, all or any of the following activities, namely:-(a)seizure of a polling station or a place fixed for the poll by any person or persons making polling authorities surrender the ballot papers or voting machines and doing of any other act which affects the orderly conduct of elections.(b)taking possession of a polling station or a place fixed for the poll by any person or persons and allowing only his or their own supporters to exercise their right to vote and prevent others from free exercise of their right to vote.(c)coercing or intimidating or threatening directly or indirectly any elector and preventing him from going to the polling station or a place fixed for the poll to cast his vote.(d)doing by any person in the service of Government of all or any of the aforesaid activities or aiding or conniving at, any such activity in the furtherance of the prospects of the election of a candidate.]
