Section 45A in The Rajasthan Municipalities (Election) Rules, 1994
45A. Elector deciding not to vote. - If a voter, after his electoral roll number has been duly entered in the register of voters in Form 14-A and has put his signature or thumb impression thereon as required under sub-rule (1) of rule 35-A, decided not to record his vote, a remark to this effect shall be made against the said entry in Form 14-A by the presiding officer and the signature or thumb impression of the voter shall be obtained against such remark.
