Section 49A(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(2)If any voter refuses to allow his left forefinger to be inspected or marked in accordance with sub-rule (1) or has already such mark on his left forefinger or does any act to remove the ink mark, he shall not be supplied with any ballot paper or allowed to vote.Explanation. - Any reference in this rule to the left forefinger of a voter shall, in the case where the voter 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 finger 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.] [Substituted by Notification No. 53-XVIII-III-95, dated 18-10-1995.]
