Section 49 in Arunachal Pradesh Municipal Election Rules, 2011
49. Voting Procedure.
(1)The voter on entering the polling station shall first allow his/her left forefinger to be inspected by a Polling Officer for the purpose of ascertaining if he/she has any mark of indelible ink on that finger, if there is no such mark, the Polling Officer-in-charge of the poll, shall ascertain the voter's name and address and such other particulars as appear on the electoral roll and after having satisfied himself/herself about the identity to the voter the Presiding Officer or the Polling Officer, as the case may be, shall put indelible ink mark to his/her left forefinger and then he/she shall be supplied with a ballot paper. The Presiding Officer or the Polling Officer as the case may be, shall, before the delivery of the ballot paper to the voter enter the serial number of the voter from the marked copy of the electoral roll in the counterfoil of the ballot paper and obtain his/her signatures.(2)Every ballot paper, shall, before issue to voter, be stamped with such distinguishing mark on its back as the State Election Commission may direct.(3)Save as provided in sub-rule (1), no person in the polling station shall note down the serial number of the ballot paper(s) issued to particular voter.(4)At any time before a ballot paper is delivered to a voter, the Presiding Officer or a Polling Officer may of his/her own accord, if he/she has reason to doubt the identity of the voter or his/her right to vote at the polling station or be so required by a candidate or his/her polling agent, put to the voter the following questions :-(a)Are you the person enrolled as follows (reading the whole entry relating to the voter from the electoral roll) ?(b)Have you already voted at the present election ?(c)Such other questions as he/she may deem fit or necessary and the voter shall not be supplied with a ballot paper unless he/she answers the first question in the affirmative and the second question in the negative or he/she refuses to answer any other question in the negative or he/she refuses to answer any other question put to him/ her in pursuance of this rule.(5)The voter on receiving the ballot paper shall forthwith,-(a)proceed to the voting compartment ;(b)make a mark on the ballot paper with the instrument supplied for the purpose on or near the symbol of the candidate for whom he/she intends to vote ;(c)fold the ballot paper so as to conceal his vote ;(d)if so required, show to the Presiding Officer the distinguishing mark on the ballot paper ;(e)insert the folded ballot paper into the ballot box/ electronic voting machine ; and(f)quit the polling station.(6)Every voter shall vote without undue delay.(7)No voter shall be allowed to enter a compartment when another voter is inside it.
