(2)At the time of issuing a ballot paper to an elector, the polling officer shall-(a)record on its counterfoil the electoral roll number of the elector as entered in the marked copy of the electoral roll;](b)[ obtain the signature or thumb impression of that elector on the said counterfoil; and] [ Inserted by S.O. 518(E), dated 7.9.1979.](c)[ mark the name of the elector in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without however recording therein the serial number of the ballot paper issued to that elector:] [Substituted by S.O. 5573, dated 23.12.1971. ][Provided that no ballot paper shall be delivered to an elector unless he has put his signature or thumb impression on the counterfoil of that ballot paper.
