Section 44 in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
44. Safeguards against personation.
(1)Every elector about whose identity the Presiding Officer or the Polling Officer, as the case may be, is satisfied shall allow -(a)the inspection of his left fore-finger by the Polling Officer; and(b)an indelible ink mark to be put on his left fore-finger.(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.(3)A person who already has such a mark on his left fore-finger at the time he enters the polling station shall not be supplied with any ballot paper.(4)Any reference in this rule to the left fore-finger of an elector shall, in the case where the elector has no left fore-finger be construed as a reference to another finger of his left hand and shall in the case whether there are no fingers on his left hand be construed as a reference to the fore finger or any other finger on his right hand and shall in the case where he has no finger on both the hands be construed as a reference to such extremity of his right or left arm as he possesses.
