Section 44(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(2)If any such elector -(a)refuses to allow such inspection of his left fore-finger; or(b)refuses to allow an indelible ink mark to be put on his left fore-finger; or(c)does any act in order to remove any such mark after it has been put; or(d)fails or refuses to produce his identity card or any other document specified by State Election Commission to establish his identity under rule 41 of these rules; or(e)refuses to put his signature or thumb impression on the counter-foil;he shall not be entitled to be supplied with any ballot paper or to record his vote at the election.
