Section 24(3) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
(3)(a)Before issuing a ballot to a voter, the Election Officer shall cause a mark to be put on the left forefinger of the voter with an indelible ink:Provided that where such a mark already existing on the left forefinger of the voter, it shall be deemed that he had cast his vote already at the election and shall not be given any ballot paper;Provide further that no ballot paper shall be given to a voter unless he has allowed a mark to be put on his left forefinger with an indelible ink;(b)Any reference in this sub-rule to the left forefinger of a voter shall in the case where the voter has his left forefinger missing, be construed as reference to any other finger on his left hand and shall in the case where all the fingers of his left hands are missing, be construed as rule (2) the ballot paper issued to him shall, whether he has recorded his vote thereon or not, be taken back from him by the Election officer or Assistant Election officer under the direction of Election officer.
