Section 39 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
39.
(1)Every elector who applies for a ballot paper [x x x x] for the purpose of voting at a polling station, shall before receiving such paper or papers; allow--(a)the inspection of his left [x x x x] 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 [x x x x] left fore- finger; or(b)refuses to allow an indelible ink mark to put on his left fore-finger; or(c)refuses to put his signature or thumb impression on the counter-foil; or(d)does any act in order to remove any such mark after it has been put, he shall not be entitled to be supplied with any ballot paper or to record his vote at the election.(3)No person who has already such a mark on his left fore-finger at the time he enters the polling station shall 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.(5)The Polling Officer shall, at the time of delivery of the ballot paper or papers to an elector, underline the entry of the voter in the marked copy of the electoral roll in his possession to denote that such voter has received a ballot paper or ballot paper.(6)In deciding the right of person to obtain a ballot paper under this rule, the presiding officer at any polling station may inspect of entry in the electoral roll so as to overlook merely clerical or printing errors, provided that he is satisfied that such person is identical with the voter to whom such entry relates.
