Section 48 in Arunachal Pradesh Municipal Election Rules, 2011
48. Procedure for preventing impersonation of voters.
(1)Subject to the other provisions of this rule, every voter to whom a ballot paper has to be supplied for the purpose of voting at a polling station shall before receiving such ballot paper, allow :(a)the inspection of his/her left forefinger to the Presiding Officer or any Polling Officer ;(b)any indelible ink mark to be put on his/her left forefinger ;(2)If any such person-(a)refuses to allow such inspection of his/her left forefinger ; or(b)persists in doing any act with a view to removing such mark after it has been put, he/ she shall not be entitled to be supplied with any ballot paper or to record his/her vote at the election.(3)No person, who already has a mark on his/her left forefinger, shall be supplied with any ballot paper and if any such person still persists for the supply of a ballot paper he shall be liable to be arrested and prosecuted for impersonation.(4)Any reference in this rule to the left forefinger of voter shall, where the voter has his left forefinger missing, be construed as a reference to any other finger of his/her left hand, and shall in the case where all the fingers of his/her left hand are missing, be construed as a reference to the forefinger or any other finger of his/her hand, and shall in the case where all his/her fingers of both the hands are missing be construed as a reference to such extremity of his/her left or right arm as he/she possesses.
