Section 108U in Jammu and Kashmir Panchayati Raj Rules, 1996
108U. Marking of Attendance.
(1)Every voter about whose identity the Presiding Officer or the Polling Officer, as the case may be, is satisfied shall allow his/her left forefinger to be inspected by the Polling Officer Incharge of the indelible ink and mark it with indelible ink.(2)If any Elector refuse to allow his/her forefinger to be inspected or marked in accordance with sub-rule (1) or has already such a mark on his left forefinger or does any act with a view to remove the ink mark, he/she shall not be supplied with any ballot paper to vote.(3)Any reference in this rule to the left forefinger of any elector shall, in case where the forefinger of a voter is missing, be construed as a reference to any other finger of his/her hand and in case where all the fingers of his/her hand are missing be construed as a reference to the forefinger or any finger of his/her right hand, and shall in case where all his/her fingers of both hands are missing be constructed as a reference to such extremity of his/her left or his/her right arms as he/she possesses.(4)In case of a re-poll, the Election Authority shall prescribe the finger to be marked.
