Section 24 in The Bar Council of Rajasthan Election Rules, 1968
24. Voting paper when invalid.
- A voting paper shall be invalid on which-(a)the figure '1' is not marked; or(b)the figure '1' is set opposite the name of more than one candidate or is so placed as to render it doubtful to which candidate it is intended to apply; or(c)the figure '1' and some other figures are set opposite the name of the same candidate; or(d)there is any mark in writing by which the voter can be identified;(e)the figures referred to in the clauses (a), (b) and (c) of this sub-rule may be marked in the International form of Indian numerical or in the Roman form or in the form used in any Indian Language but shall not be indicated in words as 'One', 'Two', etc.
