Section 54 in The Rajasthan Waqf Board (Election of Members) Rules, 1999
54. Maintenance of secrecy of voting by electors within polling station and voting procedure.
(1)Every elector, to whom a ballot paper has been issued under Rule 53 or under any other provision of these rules, shall maintain secrecy of voting within the polling station an,d for that purpose the voting procedure is hereinafter laid down.(2)The elector on receiving the ballot paper shall forthwith-(a)proceed to the voting compartment;(b)record his vote in accordance with sub-rule (5) of rule 52 with the article supplied for the purpose;(c)fold the ballot paper so as to conceal his vote;(d)insert the ballot paper into the ballot box; and(e)quit the polling station;(3)Every elector shall vote without delay.(4)No elector shall be allowed to enter a voting compartment when another elector is inside it.(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.(6)After the ballot paper has been taken back, the Presiding Officer shall record on its back the words "cancelled voting procedure violated" and put his signature below those words.(7)All the ballot papers on which the words "cancelled voting procedure violated" are recorded, shall be kept in a separate cover which shall bear on its face the words "Ballot papers: Voting procedure violated".(8)Without prejudice to any other penalty to which an elector, from whom a ballot paper has been taken under sub-rule (5) may be liable, vote, if any, recorded on such ballot paper shall not be counted.
