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[Cites 0, Cited by 0] [Section 69(6)] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(6)(i) in The Bihar Municipal Election Rules, 2007

(i)The elector on entering the Polling Station shall first allow his left forefinger to be inspected by a Polling Officer for the purposes of ascertaining if he already has any mark of indelible ink on that finger. If there is no such mark, the Polling Officer in charge of the electoral roll shall ascertain the elector's name and address and such other particulars as appear on the roll and, after having checked these by reference to the roll, shall call out the number, name and description of the elector according to the entry in the roll. The Presiding Officer or Polling Officer in charge of the ballot papers shall then cause the left forefinger of the elector to be marked with indelible ink and shall thereafter deliver to the elector a ballot paper or requisite number of ballot papers having them stamped with distinguishing mark. The elector's number on the electoral roll shall be entered on the counterfoil of the ballot paper by the Presiding Officer or Polling Officer. A mark shall also be placed against the number of the elector in a copy of the electoral roll to denote that he has received a ballot paper but without showing any particular of the Ballot Paper which he has received.