Section 67 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
67. Safeguards against personation.
(1)Every elector about whose identity the Presiding Officer or the Polling Officer, as the case may be, is satisfied, shall allow,-(a)the inspection of his left forefinger by the Presiding Officer or Polling Officer; and,(b)an indelible ink mark to be put on the back of left forefinger immediately above the root of the nail on skin or in such manner as the State Election Commission may direct in special circumstances.(2)If any such elector persists in doing any act with a view to removing any such mark after it has been put, he shall not be entitled to record his vote at the election.(3)No person who has already such mark on the left forefinger shall be allowed to record his vote.(4)Any reference in these rules to the left forefinger of an elector shall, in the case where the elector has his left forefinger missing, be construed &s a reference to any other finger or fingers on his left hand, and shall in case where all the fingers of his left hand are missing, be construed as a reference to the forefinger or any other finger or fingers of his right hand, and shall in the case where all his fingers of both the hands are missing be construed as a reference to such extremity of his left or right arm as he possesses.
