Section 48 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
48. Safeguards against personation.
(1)Every elector about whose answer to the questions put under Rule 47, the Presiding Officer is satisfied shall allow his left forefinger to be inspected by the Presiding Officer and an indelible ink mark to be put on it.(2)If any elector refuses to allow his left forefinger to the inspected or marked in accordance with Sub-rule (1) or has already such a mark on his left forefinger or does any act with a view to removing the ink mark, he shall not be supplied with any ballot paper or allowed to cast his/her vote.(3)Any reference in this rule to the left forefinger of an elector shall in the case where the elector has his left forefinger missing, be construed as a reference to any other finger of his left hand and shall in the case where all the fingers of his left hand are missing, be construed as a reference to the forefinger or any other finger of his right hand, and shall in the case where all his fingers of both the hands are missing, be constructed as a reference to such extremity of his left or right arm as he posseses.
