Section 23 in The Bar Council of Rajasthan Election Rules, 1968
23. Marking of ballot paper.
(1)A voter in giving his vote-(a)shall place on his voting paper the figure '1' in the space opposite the name of the candidate whom he chooses for his first preference, and(b)may in addition place on his voting paper the figure '2' or the figures '2' and '3', or the figures '2', '3' and '4', and so on, in the space opposite the names of the other candidates in the order of his preference.(2)A voting paper shall not be signed by a voter, and in the event of any erasures, obliteration's or alterations in the voting paper or of the voting paper purporting to have been signed by the voter, the voting paper shall be deemed to have been defaced and no votes purporting to have been given thereby shall be taken into account for the purpose of the election.(3)The decision of the Advocate-General or in his absence an advocate of not less than 15 years standing at the Bar, nominated by him in advance, whether a voting paper has or has not been defaced, shall be final.
