Section 26 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
26. Safeguards against impersonation.
(1)Every elector about whose identity the Polling Officer or the polling clerk, as the case may be, is satisfied, shall allow his left forefinger to be inspected by the Polling Officer or polling clerk and an indelible ink mark to be put on it.(2)Any reference in this rule to the left forefinger of an elector shall in 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 case where all the fingers of his left hand are missing, be construed as a reference to the forefingers or any other finger of his right hand, and shall in case where all his fingers of both hands are missing, be construed as a reference in such extremity of his left or right arm as he possesses.(3)The Polling Officer shall be at liberty to refuse to deliver a ballot paper to any person for voting at the polling station if at the time such person applies for a ballot paper has already an indelible ink mark referred to in sub-rules (1) and (2).
