Section 75(1) in The Corporation of the City of Panaji (Election) Rules, 2004
(1)Before permitting an elector to vote, the Polling Officer shall-(a)record the electoral roll number of the voter as entered in the marked copy of the electoral roll in a register of voters in Form XV;(b)obtain the signature or the thumb impression of the voter on the said register of voters; and(c)mark the name of the voter in the marked copy of the electoral roll to indicate that he has been allowed to vote:Provided that no voter shall be allowed to vote unless he has put his signature or thumb impression on the register of voters.
