Section 50(1) in Rajasthan Panchayati Raj (Election) Rules, 1994
(1)A ballot paper shall be liable to rejection-(i)if it bears any mark by which the elector can be identified,(ii)[ If it bears marking for more than one candidate or a candidate and NOTA (none of the above),] [Substituted by Notification No. F. 4(25) Am/Rule/Ele/Legal/PR/2014-Rajasthan Gazette Extra Ordinary Pt. VI(C), dated 12.11.214, pp.(14) to 19(25).](iii)if no vote is recorded on the face of the ballot paper or the vote is recorded on the back of the ballot paper or it is recorded otherwise than with the instrument supplied for the purpose,(iv)if the ballot paper of the vote recorded thereon is void for uncertainty, or(v)if it is spurious ballot paper, or(vi)if it is so damaged or mutiliated that its identity as genuine ballot paper cannot be established.
