Section 49A(2) in Chhattisagrh Nagarpalika Nirvachan Niyam, 1994
(2)If any voter refuses to allow his left forefinger to be inspected or marked in accordance with sub-rule (1) or has already such a mark on his left forefinger or does any act to remove the ink mark, he shall not be supplied with any ballot paper or allowed to vote.Explanation. - Any reference in this rule to the left forefinger of a voter shall, in the case 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 his fingers of both the hands are missing be construed as a reference to such extremity of his left or right arm as he possesses.
