Section 45 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
45. Safeguards against personation.
(1)Every elector, shall, before receiving the ballot paper allow,-(a)the inspection of his left forefinger by the Presiding Officer or Polling Officer;and(b)an indelible ink mark to be put on the back of left forefinger immediately above the root of the nail on skin or in such manner as the, State Election Commission may direct in special circumstances.(2)If any such elector-(a)refuses to allow such inspection of his left forefinger by the Presiding Officer or Polling Officer, as the case may be; or(b)refuses to allow an indelible ink mark to be put on left forefinger; or(c)persists in doing any act with a view to removing any such mark after it has been put,he shall not be entitled to be supplied with any ballot paper or to record his votes at the election.(3)No person who has already such mark on the left forefinger shall be supplied with a ballot paper.(4)Any reference in these rules to the left forefinger of an elector shall, in the case where the elector has his left forefinger missing, be construed as a reference to any other finger or fingers on his left hand, and shall in case where all the fingers of his left hand are missing, be construed as a reference to the forefinger or any other finger or fingers of his right hand, and shall in the case where all his fingers of both the hands are missing, be construed as a reference to such extremity of his left or right arm as he possesses.(5)With a view to prevent impersonation of electors and facilitating their identification at the time of poll, every elector shall produce documentary evidence establishing his identity as may be specified and in the manner directed by the State Election Commission in this behalf, from time to time.
