Section 42 in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
42. Issue of ballot paper.
(1)No ballot paper shall be issued to any elector before the hour fixed for the commencement of the poll.(2)No ballot paper shall be issued to any elector after the hour fixed for the closing of the poll except those who are present inside the polling station at the time of the closing of the poll. Such electors shall be allowed to record their votes even after the poll closes.(3)As soon as the identity of the elector is established, his left hand forefinger shall be marked with indelible ink on the root of the nail or if the left hand is missing, on the forefinger of the right hand and if such mark already exists, the elector shall not be allowed to vote.(4)Every ballot paper shall, before issue to an elector, be stamped on the top-right corner with distinguishing mark as the Director may direct.(5)The presiding officer shall sign on the reverse of all the ballot papers to be issued to electors at the polling stations. At the time of issuing a ballot paper to an elector the polling officer concerned shall record the serial number thereof against the entry relating to the elector in the copy of the list of electors set apart for the purpose.(6)Save as provided in sub-rule (5) no person in the polling station shall note down the serial number of the ballot paper issued to a particular elector.
