Section 38(2) in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986
(2)if any such elector--(a)refused 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)refuses to put his signature or thumb impression on the counterfoil; or(d)does any act in order to remove any 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.
