Section 36 in The Sikh Gurdwaras Board Election Rules, 1959
36. Special procedure for preventing personation of electors.
(1)Subject to the other provisions of this rule, every elector who applies for a ballot-paper or ballot-papers for the purpose of voting at a polling station shall, before receiving such ballot-paper or papers, allow -(a)the inspection of his left forefinger to the presiding officer or any polling officer; and(b)an indelible ink mark to be put on his left forefinger.(2)If any such elector -(a)refuses to allow such inspection of his left forefinger, or(b)persists in doing any act with a view to remove such mark after it has been put, he shall not be entitled to be supplied with any ballot-paper or to record his vote at the election.(3)No person who already has a mark on his left forefinger at the time he enters the polling station shall be supplied any ballot-paper, and if any such person applies for a ballot-paper or ballot-papers, he shall be liable to be arrested and `prosecuted for personation.'(4)Any reference in this rule or in rule 37 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 of 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 forefinger or any other finger of his right hand, and shall, in the case where all this fingers of both the hands are missing, be constructed as a reference to such extremity of his left or right arm as he possesses.
