Section 52 in Haryana Municipal Corporation Election Rules, 1994
52. Issue of ballot papers to electors.
(1)Every ballot paper before it is issued to an elector, and the counterfoil attached thereto shall be stamped on the back with such distinguishing mark as the State Election Commissioner may direct, and every ballot paper, before it is issued, shall be signed in full on its back by the Presiding Officer.(2)At the time of issuing a ballot paper to an elector, the Polling Officer shall record on its counterfoil the electoral roll number of the elector as entered in the marked copy of the roll of the concerned ward of the Corporation, obtain the signature or thumb impression of the elector on the said counterfoil and mark the name of the elector in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without however recording therein the serial number of the ballot paper issued to that elector :Provided that no ballot paper shall be delivered to an elector unless he has put his signatures or thumb impression on the counterfoil of the ballot paper :Provided further that it shall not be necessary for the Presiding Officer or Polling Officer or any other Officers to attest the signatures or the thumb impression of the elector on the counterfoil.(3)No person in the polling station shall note down the serial number of the ballot papers issued to particular elector.
