Section 57(4) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(4)At the time of issuing a ballot paper to a voter, the Polling Officer shall,-(a)at the time of issuing a ballot paper to a voter, (a) record on its counterfoil, the electoral roll number of the voter as entered in the marked copy of the voters' list;(b)obtain the signature or thumb impression of that voter on the said counterfoil; and(c)underline the entry relating to a voter in the marked copy of the electoral roll to indicate that a ballot paper has been issued to him, without recording therein the serial number of the ballot paper issued to that voter :Provided that no ballot paper shall be delivered to a voter unless he has put his signature or thumb impression on the counterfoil of that ballot paper.
