Section 87(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)A ballot paper shall be invalid on the following grounds-(i)that it bears any mark or signature by which an elector can be identified, or(ii)that the mark is placed against more than one name, or(iii)that no mark is recorded on the face of the ballot paper or the mark is so placed that it could not be ascertained for whom the vote has been given or the mark is made by any instrument other than the one supplied for the purpose by the Returning Officer, or(iv)that it is a spurious ballot paper.
