Section 15(3) in The U.P. Shri Badrinath Temples Rules, 1940
(3)On receipt of such ballot paper, every voter desirous of recording his votes shall appear before the Returning Officer or a Magistrate or a Judge, record his votes in accordance with Rule 14 on the ballot paper and sign it in his presence and obtain his signature in attestation there of:Provided that no such attestation is required in the case of an election by the Hindu members of the District Board of Garhwal under clause (b) of sub-section (1) of Section 5 of the Act.
