Section 18 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
18. No ballot paper shall be issued to a street vendor/voter unless the polling officer is satisfied that the street vendor/voter concerned is the same person as noted in the fist furnished to him. On receipt of such ballot paper the street vendor/voter shall proceed to the polling compartment set apart for the purpose and indicate the person or persons in whose favour he exercises his vote by inscribing a mark [x] with the rubber seal supplied by the polling officer against the names of the candidate or candidates, as the case may be, and put the ballot paper in the ballot box kept for the purpose with utmost secrecy. If owing to blindness or other physical infirmity or illiteracy, the street vendor/voter in unable to inscribe the mark on the ballot paper, the polling officer and where no such polling officer is appointed, the Election Officer shall ascertain from his the candidate or candidates in whose favour he desired to vote, inscribe the mark.[x] on his behalf and put the ballot paper in the ballot box.
