Section 49(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)The voter on entering the polling station shall first allow his/her left forefinger to be inspected by a Polling Officer for the purpose of ascertaining if he/she has any mark of indelible ink on that finger, if there is no such mark, the Polling Officer-in-charge of the poll, shall ascertain the voter's name and address and such other particulars as appear on the electoral roll and after having satisfied himself/herself about the identity to the voter the Presiding Officer or the Polling Officer, as the case may be, shall put indelible ink mark to his/her left forefinger and then he/she shall be supplied with a ballot paper. The Presiding Officer or the Polling Officer as the case may be, shall, before the delivery of the ballot paper to the voter enter the serial number of the voter from the marked copy of the electoral roll in the counterfoil of the ballot paper and obtain his/her signatures.
