Section 9A in Nagpur rules Relating to the Election of Councillors
9A.
(1)With a view to preventing personation of electors at any election (other than an election in a special constituency), every elector about whose identity the polling officer is satisfied, shall allow his left forefinger to be inspected by the polling officer and indelible ink mark to be put on it.(2)If any elector refuses to allow his left forefinger to be inspected or marked in accordance with sub-rule (1) or has already such a mark on his left forefinger or does any act with a view to removing the ink mark, he shall not be supplied with any voting paper or allowed to vote.(3)Any reference in this rule to the left forefinger of an elector shall, in the case where the elector 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 are missing, be construed as a reference to the forefinger or any other linger of his right hand, and shall, in the case where all his fingers of both the hands are missing, be construed as a reference to such extremity of his left or right arm as he possesses.
