Section 44A(3) in Rajasthan Panchayati Raj (Election) Rules, 1994
(3)On receiving the ballot paper such person shall forthwith,(a)proceed to the voting compartment;(b)[ record there his vote on the ballot paper by placing a cross mark 'X' with the instrument or article supplied for the purpose on the symbol or the name of the candidate or in the column against the name and symbol printed in the space earmarked for the column against the name and symbol printed in the space earmarked for the candidate for whom the intends to vote or NOTA (none of the above) in case he wishes to exercise the option of not voting for any of the candidate in the fray.] [Substituted by Notification No. F. 4(25) Am/Rule/Ele/Legal/PR/2014-Rajasthan Gazette Extra Ordinary Pt. VI(C), dated 12.11.214, pp.(14) to 19(25).](c)fold the ballot paper so as to conceal his vote;(d)show to the Presiding Officer, if required, the distinguishing mark on the ballot paper;(e)give it to the Presiding Officer who shall place it in a cover specially kept for the purpose; and(f)leave the polling station.
