Section 50 in Rajasthan Panchayati Raj (Election) Rules, 1994
50. Rejection of Ballot papers.
(1)A ballot paper shall be liable to rejection-(i)if it bears any mark by which the elector can be identified,(ii)[ If it bears marking for more than one candidate or a candidate and NOTA (none of the above),] [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).](iii)if no vote is recorded on the face of the ballot paper or the vote is recorded on the back of the ballot paper or it is recorded otherwise than with the instrument supplied for the purpose,(iv)if the ballot paper of the vote recorded thereon is void for uncertainty, or(v)if it is spurious ballot paper, or(vi)if it is so damaged or mutiliated that its identity as genuine ballot paper cannot be established.(2)No ballot paper shall be rejected otherwise than on any of the grounds enumerated in Sub-rule (1)(3)The Returning Officer shall record in brief on every ballot paper which he rejects the reasons for such rejection.(4)The decision of the Returning Officer as to the validity, or otherwise of the ballot paper shall be final.
