Section 25 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
25. Challenging of identity.
(1)Any polling agent may challenge the identity of person claiming to be a particular elector by first depositing a sum of five rupees in cash with the Polling Officer for each such challenge.(2)On such a deposit being made, the Polling Officer shall;-(a)warn the person challenged of the penalty for impersonation;(b)read the relevant entry in the Voters List in full and ask him whether he is the person referred to in the entry;(c)enter his name and address in the list of challenged votes in Form 14; and(d)require him to affix his signature in the said list.(3)The Polling Officer shall thereafter hold a summary inquiry into the challenge and may for that purpose -(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;(b)put the person challenged any question necessary for the purpose of establishing his identity and require him to answer them on oath; and(c)administer on oath to the challenger and any other person offering to give evidence.(4)If, after the enquiry the Polling Officer considers that the challenge has not been established, he shall allow the person, challenged, to vote; and if he considers that the challenge has been established, he shall debar the person challenged from voting.(5)If the Polling Officer is of the opinion that the challenge is frivolous or had not been made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to the Government and in any other case; he shall return it to the challenger at the conclusion of the inquiry.
