Section 37B(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)If the presiding officer has reason to suspect that a voter who has entered the voting compartment is tampering or otherwise interfering with the balloting unit or has remained inside the voting compartment for unduly long period, he shall enter the voting compartment and take such steps as may be necessary to ensure the smooth and orderly progress the poll.
