Section 21(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(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.
