Section 21(1) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(1)Subject to the other provisions of this rule every voter who applies for a ballot paper for the purpose of voting at a polling station shall, before receiving such paper allow:(a)the inspection of his left fore-finger to the Presiding Officer or any Polling Officer, and(b)an indelible ink mark to be put on his left fore-finger;
