Section 70G(1) in Haryana Municipal Corporation Election Rules, 1994
(1)Before permitting a voter to vote, the Polling Officer shall -(a)record the electoral roll number of the elector as entered in the marked copy of the electoral roll in a register of voters in Form 11;(b)obtain the signature or thumb impression of that voter on the said register of voters; and(c)mark the name of the elector in the marked copy of the electoral roll to indicate that he has been allowed to vote :-Provided that no elector shall be allowed to vote unless he has put his signature or thumb impression on the register of voters.
