Section 17(6) in The Orissa District Planning Committees Rules, 2000
(6)At the time of issuing a ballot paper to a voter, the Presiding Officer shall -(a)record on its counterfoil the name of the voter;(b)obtain the signature or thumb impression of the voter on the counterfoil; and(c)mark the name of the voter in the list of voters to indicate that a ballot paper has been issued to him, without recording therein the serial number of the ballot paper issued to him;Provided that no ballot paper shall be delivered to a voter unless he has put his signature or thumb impression on the counterfoil.
