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State of Andhra Pradesh - Section

Section 38 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

38.

(1)Every elector who applies for a ballot paper or ballot papers for the purpose of voting at a polling station, shall, before receiving such paper or papers; allow--
(a)the Inspection of his left fore-finger by the Polling Officer; and
(b)an indelible ink mark to be put on his left fore-finger.
(2)if any such elector--
(a)refused to allow such inspection of his left fore-finger; or
(b)refuses to allow an indelible ink mark to be put on his left fore-finger; 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)A person who is already having a mark on his left fore-finger at the time he enters the Polling Station shall not 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 any other finger of his left hand and shall in the case whether there are no fingers on his left hand be construed as a reference to the forefinger or any other finger of his right hand and shall in the case where he has no 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 possess.
(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 persons to obtain a ballot paper under this rule, the Presiding Officer at any polling station may interpret an 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.