Section 36 in Assam Panchayat (Constitution) Rules, 1995
36. Issue of Ballot Papers to Electors.
(1)After the identity of the voter is established, the ballot paper shall be signed by the Presiding Officer or by the Polling Officer on its back and a mark shall be made by indelible ink on the left index of the electors and then the ballot paper shall be issued to the elector.(2)Immediately before the issue of ballot paper to a voter, it shall be marked on the back with the official mark and an indication shall be placed in a copy of the electoral roll set apart for the purpose thereafter, in these rules referred to as the marked copy of the electoral roll, by the Presiding Officer against the name of the voter to denote that he has received a ballot paper.(3)The serial number of ballot paper shall be noted against the name of the voter in the marked copy of the electoral roll.
