Section 46(3) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(3)The Presiding Officer shall thereafter hold a summary inquiry into the challenge and may for that purpose:(a)require the challenger to advice evidence in proof of the challenge and the person challenged to advice evidence of proof of his identity;(b)put to the person challenged any questions necessary for the purpose of establishing his identity and required him to answer them on other; and(c)administer an oath to the person challenged and any other person offering to give evidence.
