Section 38 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
38. Issuing of ballot paper.
(1)Every elector who seeks a ballot paper for the purpose of voting at a polling station shall before receiving such paper, allow;(a)the Inspection of his left fore-finger by the polling officer; and(b)and Indelible ink mark to be put on his left fore-finger.(2)If any such elector(a)refuses to allow such Inspection of his left fore-finger; or(b)refuses to allow an indelible ink mark to be put on his left forefinger; or(c)refuses to put his signature or thumb impression on the counterfoil; 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 already has 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 forefinger be construed as a reference to another finger of his left hand and shall in the case where 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 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.(6)In deciding the right of a person to obtain a ballot paper under this rule, the Presiding Officer at any polling station may inspect the 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.
