Section 21 in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
21. Special procedure for prevention of personation of voters.
(1)Subject to the other provisions of this rule every voter who applies for a ballot paper for the purpose of voting at a polling station shall, before receiving such paper allow:(a)the inspection of his left fore-finger to the Presiding Officer or any Polling Officer, and(b)an indelible ink mark to be put on his left fore-finger;(2)If any such voter:-(a)refuses to allow such inspection of his left fore-finger;(b)refuses to allow an indelible ink mark to be put on his left forefinger, or(c)persists in doing any act with a view to remove 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)No person who has already such a mark on his left fore-finger at the time he enters the polling station shall be supplied with any ballot paper and if any such person applies for a ballot paper he shall be liable to be arrested and prosecuted for personation.(4)Any reference in this rule or in Rule 22 to the left fore-finger of a voter shall, in the case where the voter has his left fore-finger missing, be construed as a reference to any finger of his hand, and shall, in the case where all the fingers of his left hand are missing, be construed as a reference to the fore-finger 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 such extremity of his left or right arm he possesses.
