Section 57D(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)Before permitting an elector to vote, the [Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall -(a)record the electoral roll number of the elector as per the entry made in the copy of the electoral roll set apart for the purpose in a register of voters in Form XVIIA;(b)obtain the signature or the thumb impression of the elector on the said register of voters; and(c)mark the name of the elector in the copy of the electoral roll set apart for the purpose to indicate that he has been allowed to vote :Provided that no elector shall be allowed to vote unless he puts his signature or thumb impression on the register of voters.
