Section 54(5) in The Rajasthan Waqf Board (Election of Members) Rules, 1999
(5)If an elector to whom a ballot paper has been issued, refuses, after warning given by the Presiding Officer to observe the procedure laid down in sub-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 Presiding Officer or a polling officer under the direction of the Presiding Officer.
