Section 19 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
19. Issue of ballot papers.
(1)Immediately before any ballot paper is issued to an elector the Polling Officer shall:-(a)call out the number, name and description of the elector as stated in the voter list, and(b)record on its counterfoil the Voters List number of the elector as entered in the marked copy of the Voters List and obtain the signature or thumb impression of that elector on the said counterfoil :Provided that no ballot paper shall be delivered to an elector unless he has put his signature or thumb impression on the counterfoil of that ballot paper.(2)The Polling Officer or polling clerk, as the case may be, shall underline the entry relating to the elector in the marked copy of the Voters List with him in every case and where the elector is a female shall put a( ) mark also on the left hand side of the name of the female elector.(3)The Polling Officer or polling clerk, as the case may be, shall apply the indelible ink mark on the ridge between the skin and the root of the nail of left hand forefinger to him.(4)No person in the polling station shall note down the serial numbers of the ballot papers issued to any elector.
