Section 45(2) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(2)If any such elector-(a)refuses to allow such inspection of his left forefinger by the Presiding Officer or Polling Officer, as the case may be; or(b)refuses to allow an indelible ink mark to be put on left forefinger; or(c)persists in doing any act with a view to removing any such mark after it has been put,he shall not be entitled to be supplied with any ballot paper or to record his votes at the election.
