- If an elector, after his electoral roll number has been duly entered in the register of voters in Form 17-A and has put his signature or thumb-impression thereon as required under sub-rule (1) of rule 49-L, decided not to record his vote, a remark to this effect shall be made against the said entry in Form 17-A by the presiding officer and the signature or thumb-impression of the elector shall be obtained against such remark.
