Every person shall be entitled to have his name registered on the electoral roll of a constituency constituted for the election of a member or members of the Board who is a resident in that constituency and * * [* * *] [Substituted for the old section by Punjab Act 11 of 1944, Section 10.].(i)[* * *] [Clause (i) omitted by the Adaptation of Laws (Third Amendment) Order of 1950.];(ii)is a Sikh more than twenty-one years of age, who had his name registered as a voter in such manner as may be prescribed :][Provided that no person shall be registered as an elector who -(a)trims or shaves his beard or keshas;(b)smokes; and(c)takes alcoholic drinks.]
