Section 44 in The Rajasthan Municipalities (Election) Rules, 1994
44. Tendered [votes] [Substituted by Notification No. page 8(Ga)()Nirva/Swa.Sha./95/7631, dated 25-8-1999 Published in Rajasthan Gazette, Extra-ordinary, Part VI-A, dated 2-9-1999, page 107(1) to 107(24).].
(1)If a person representing himself to be a particular voter applies for a ballot paper after another person has already voted as such voter, he shall on satisfactorily answering such question relating to his identity as the presiding officer may ask, be entitled, subject to the following provisions of this rule to mark a ballot paper (hereinafter in these rules referred to as "a tendered ballot paper") in the same manner as any other voter.(2)Every such person shall, before being supplied with a tendered ballot paper, sign his name against the entry relating to him in a list in Form 14.(3)A tendered ballot paper shall be the same as the other ballot papers used at the polling station except that:-(a)such tendered ballot paper shall be serially the last in the bundle of ballot papers issued for use at the polling station; and(b)such tendered ballot paper and its counterfoil shall be endorsed on the back with the words "tendered ballot paper" by the presiding officer in his own hand and be signed by him;(4)The voter, after marking the tendered ballot paper in the voting compartment and folding it, shall, instead of putting it into the ballot box, give it to the presiding officer who shall place it in a cover specifically kept for the purpose.
