Section 67 in Himachal Pradesh Municipal Election Rules, 2015
67. Voting Procedure.
(1)The voter on entering the polling station shall first allow his left forefinger to be inspected by a Polling Officer for the purpose of ascertaining if he has any mark of indelible ink on that finger, if there is no such mark, the Polling Officer-in-charge of the poll, shall ascertain the voter's name and address and such other particulars as appear on the electoral roll and after having satisfied himself about the identity of the voter, the Presiding Officer or the Polling Officer, as the case may be, shall put indelible ink mark to his left forefinger and then he shall be supplied with a ballot paper. The Presiding Officer or the Polling Officers, as the case may be, shall before the delivery of the ballot paper to the voter enter the serial number of the voter from the marked copy of the electoral roll in the counterfoil of the ballot paper and obtain his signatures.(2)Every ballot paper shall, before issue to voter, be stamped with such distinguishing mark on its back as the Commission may direct.(3)Save as provided in sub-rule (1) no person in the polling station shall be allowed to note down the serial number of the ballot paper(s) issued to particular voter.(4)At any time before a ballot paper is delivered to a voter, the Presiding Officer or a Polling Officer may of his own accord, if he has reason to doubt the identity of the voter or his right to vote at the polling station or be so required by a candidate or his polling agent, put to the voter the following question, namely :-(a)Are you the person enrolled as follows (reading the whole entry relating to the voter from the electoral roll)"(b)Have you already voted at the present election"(c)Such other questions as he may deem fit or necessary and the voter shall not be supplied with a ballot paper unless he answers the first question in the affirmative and the second question in the negative or he refuses to answer any other question put to him in pursuance of this rule.(5)The voter on receiving the ballot paper shall forthwith-(a)proceed to the voting compartment;(b)make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he intends to vote;(c)fold the ballot paper so as to conceal his vote;(d)if so required, show to the Presiding Officer the distinguishing mark on the ballot paper;(e)insert the folded ballot paper into the ballot box; and(f)quit the polling station.(6)Every voter shall vote without undue delay.(7)No voter shall be allowed to enter a compartment when another voter is inside it.
