Section 86(6) in The Rajasthan Municipalities (Election) Rules, 1994
(6)If the voter is illiterate or is unable to place a mark on the ballot paper owing to blindness or other physical infirmity, the Returning Officer or another member chosen by the voter shall record the vote on the ballot paper in accordance with the wishes of the voter and fold it up so as to conceal the vote and the voter shall then himself or with the assistance of the Returning Officer insert the ballot paper into the ballot box.
