Section 40 in Rajasthan Panchayati Raj (Election) Rules, 1994
40.
[(1) An elector shall on, receiving the ballot paper issued to him, forthwith proceed to one of the polling compartments, there make a mark on the face of the ballot paper with the instrument supplied for the purpose on the symbol or the name of the candidate or in the column against the name and symbol printed in the space earmarked for the candidate for whom he intends to vote or NOTA (none of the above) in case he wishes to exercise the option of not voting for any candidate in the fray and then fold the ballot paper thus marked so as to conceal his vote and put the ballot paper so folded into the ballot box which shall be placed within the view of the Returning Officer or the Polling Officer.] [Substituted by Notification No. F. 4(25) Am/Rule/Ele/Legal/PR/2014-Rajasthan Gazette Extra Ordinary Pt. VI(C), dated 12.11.214, pp.(14) to 19(25).](2)Every elector shall record and cast his vote or votes without undue delay and shall quit the polling compartment, the polling booth and the polling station as soon as may be conveniently possible.
