Section 59(2) in The M.P. Panchayat Nirvachan Niyam, 1995
(2)If any voter refuses to allow his left forefinger to he inspected or marked in accordance with sub-rule (1) or has already such a mark on his left forefinger or does any act to remove the ink mark, he shall not be supplied with any ballot paper or allowed to vote.Explanation. - Any reference in this 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 of his left hand, and shall in the case, where all the fingers of his left hand, arc missing, be construed as a reference lo the forefinger or any other fingers of his right hand, and shall in the case where all his fingers of both the hands are missing he construed as a reference to such extremity of his left or right arm as he possesses.
