Section 46(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)Such ballot paper shall be placed in an envelope and sealed by the presiding officer and returned with the certificate referred to in sub-rule (1) to the returning officer who shall cause such ballot paper to be included [among the ballot papers of appropriate ward for counting of votes] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).].
