Section 24 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
24. Procedure for issue of ballot paper to a voter.
(1)For the election of President and Member of Managing Committee separate ballot papers shall be issued to Every voter. Every ballot paper before it is issued to a voter and the counterfoil attached thereto shall be stamped on the back with such distinguishing mark as the Project Authority may direct and every ballot paper before it is issued, shall be signed on its back by the Election officer;(2)At the time of issuing a ballot paper to a voter, the Election Officer shall,(a)record on its counterfoil the serial number of the voter in the list of voters as entered in the marked copy of the list of voters,(b)obtain the signature or thumb impression of the voter on the said counterfoil; and(c)mark the name of the voter in the marked copy of the list of voters indicate that a ballot paper has been issued to him without recording there in the serial number of the ballot paper issued to that voter;Provided that no ballot paper shall be delivered to a voter unless he has put his signature or thumb impression of the counterfoil of that ballot paper;(3)(a)Before issuing a ballot to a voter, the Election Officer shall cause a mark to be put on the left forefinger of the voter with an indelible ink:Provided that where such a mark already existing on the left forefinger of the voter, it shall be deemed that he had cast his vote already at the election and shall not be given any ballot paper;Provide further that no ballot paper shall be given to a voter unless he has allowed a mark to be put on his left forefinger with an indelible ink;(b)Any reference in this sub-rule to the left forefinger of a voter shall in the case where the voter has his left forefinger missing, be construed as reference to any other finger on his left hand and shall in the case where all the fingers of his left hands are missing, be construed as rule (2) the ballot paper issued to him shall, whether he has recorded his vote thereon or not, be taken back from him by the Election officer or Assistant Election officer under the direction of Election officer.(6)After the ballot paper has been taken back, the Election Officer shall record on its back the words "Cancelled, Voting procedure violated" and put his signature below these words.(7)All the ballot paper on which the words "Cancelled voting procedure violated" are recorded shall be kept in a separate cover which shall bear on its face the words "ballot paper, voting procedure violated".(8)Without prejudice to any other penalty to which such voter may be liable, the vote if any, recorded on such ballot paper shall not be counted.
