Section 64A in The Rajasthan Municipalities (Election) Rules, 1994
64A. Counting and rejection of postal ballot papers. - (1) Subject to general or specific direction given in this behalf by the State Election Commissioner, the provisions under rule 64 shall apply in relation to rejection of postal ballot papers referred to in sub-rule (4) of rule 46A:
Provided that postal ballot paper shall be rejected if recording of vote therein is not in accordance with the directions contained in Form 16D.(2)The returning officer shall record the result of counting of votes received by post, if any, in the result sheet in Form 21 and announce the same.
