Section 46A(6) in The Rajasthan Municipalities (Election) Rules, 1994
(6)(a)The voter, referred to in sub-rule (4), shall record his vote on the postal ballot paper in accordance with the directions contained in Form 16D and then enclose it in the cover in Form 16B.(b)The voter shall sign the declaration in Form 16A in the presence of, and have the signature attested by any gazetted officer or by the presiding officer of the polling station at which he is on election duty.(c)After the voter has recorded his vote and made a declaration in Form 16A, he shall returns the postal ballot paper and declaration to the returning officer in accordance with the directions contained in Form 16D so as to reach the returning officer before the time fixed for the commencement of counting of votes.
