Section 17 in The Bihar Municipal Election Rules, 2007
17. Objection to inclusion in roll.
- When an objection is made by any person whose name is on the draft roll to the inclusion of the name of any other person recorded therein, the Revising Authority shall serve on such other person a notice in the Form - 5 stating grounds for such objection, and specifying the place and the time fixed for the hearing of such objection where and when such other person may attend with such evidence as he may wish to adduce:Provided that if any objection shall appear to the Revising Authority to be frivolous or to have been made on insufficient grounds, he shall cause to be served on the person making the objection a notice calling upon him to appear and substantiate his objection either in person or by agent on a specified date, and in such case no notice shall be served upon the other person until the Revising Authority is satisfied that the objection is well founded, and if the person making the objection for any reason fails to appear and substantiate his objection, either in person or by agent, on the specified, date the Revising Authority shall proceed as if no objection has been made.
