Section 47(2) in Tamil Nadu Panchayats (Elections) Rules, 1995
(2)If any such elector -(a)refuses to allow such inspection of his left forefinger by the Presiding Officer or Polling Officer, as the case may be; or(b)refuses to allow an indelible ink mark to be put on left forefinger; or(c)persists in doing any act with a view to removing any such mark after it has been put, he shall not be entitled to be supplied with any ballot paper or ballot papers or to record his votes at the election.
