Section 13 in The Registration Of Electors Rules, 1960
13. Form for claims and objections
.-(1) Every claim shall be-(a)in Form 6; [and] [ Inserted by S.O. 817(E), dated 25.10.1993.](b)signed by the person desiring his name to be included in the roll; [*] [ The word " and" omitted by S.O. 817(E), dated 25.10.1993.][* * *] [ Clause (c) omitted by S.O. 817(E), dated 25.10.1993.](2)Every objection to the inclusion of a name in the roll shall be-(a)in Form 7; and(b)preferred only by a person whose name is already included in that roll [*] [ The word " and" omitted by S.O. 817(E), dated 25.10.1993.];[* * *] [ Clause (c) omitted by S.O. 817(E), dated 25.10.1993.](3)Every objection to a particular or particulars in an entry in the roll shall be-(a)in Form 8; and(b)preferred only by the person to whom that entry relates.(4)[ Every application for transposition of an entry from one part to another part of the roll shall be in Form 8-A.] [ Inserted by S.O. 934(E), dated 18.8.2003 (w.e.f. 18.8.2003).]
