Section 42 in Maharashtra Co-operative Societies (Election to Committee) Rules, 2014
42. Safeguard against presentation.
(1)With a view to prevent the presentation of voters, every voter about whose identity the Presiding Officer or the Polling Officer, as the case may be, is satisfied shall, allow his left thumb to be inspected by the Presiding Officer or the Polling Officer and an indelible ink mark to be put on it.(2)If any voter refuses to allow his left thumb to be inspected or marked in accordance with sub-rule (1) or has already such a mark on his left thumb or does any act with a view to removing the ink mark, he shall not be supplied with any ballot paper or allowed vote.(3)Any reference in this rule to the left thumb of a voter, shall, in the case, where the voter has his left thumb missing, be construed as a reference to any other finger, or his left hand and shall, in the case where all the fingers of his left hand are missing be construed as a reference to the thumb or any other finger of his right hand, and shall in the case where all his fingers of both the hands are missing, be construed as reference to such extremity of his left or right arms as he possesses.
