Section 66 in Himachal Pradesh Municipal Election Rules, 2015
66. Procedure for preventing impersonation of voters.
(1)Subject to the other provisions of this rule every voter (to whom a ballot paper has to be supplied for the purpose of voting at a polling station shall before receiving such ballot paper) allow -(a)the inspection of his left forefinger to the Presiding Officer and any Polling Officer; and(b)an indelible ink mark to be put on his left forefinger.(2)If any person refuses to allow such inspection of his left forefinger; or persists in doing any act with a view to removing 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 forefinger, shall be supplied with any ballot paper and if any such person still persists for the supply of a ballot paper he shall be liable to be arrested and prosecuted for impersonation.(4)Any reference in this rule to the left forefinger of voter shall, where the voter 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 the fingers of his both hands are missing be construed as a reference to such extremity of his left or right arm as he possesses.
