Section 35A in The Rajasthan Municipalities (Election) Rules, 1994
35A. Procedure for voting by voting machine. - (1) Before permitting a voter to vote, the polling officer shall-
(a)record the electoral roll number of the voter as entered in the marked copy of the electoral roll in a register of voters in Form 14-A;(b)obtain the signature or thumb impression of that voter on the said register of voters;(c)mark the name of the voter in the marked copy of the electoral roll to indicate that he h as been allowed to vote :Provided that no voter shall be allowed to vote unless he has put his signature or thumb impression on the register of voters.(2)(a)Before permitting a voter to vote, the presiding officer shall cause a mark to be put on the left forefinger of the voter with an indelible ink :Provided that where such a mark already exists on the left forefinger of the voter it shall be deemed that he had cast his vote already at the election and shall not be permitted to vote :Provided further that no voter shall be allowed to vote unless he has allowed a mark to be put on his left forefinger with an indelible ink.(b)Any reference in this sub-rule to the left forefinger of a voter shall in the case where the voter has his left forefinger missing, be construed as a reference to any other finger on his left hand and shall in the case where all the fingers of his left hand are missing, be construed as a reference to the forefinger of the right hand and shall, in case the fingers of both the hands are missing, be constructed as a reference to such extremity of the left or right arms as he possesses.(3)It shall not be necessary for any presiding officer or polling officer or any other officer to attest the thumb impression of the voter on the register of voters.
