Section 30(1) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
(1)The candidates and their agents shall not speak to or address any voter in any part of the polling station, but may address to the Presiding Officer objection to a voter on any one of the following three grounds, namely:-(i)That the voters name does not appear in the list as entitled to vote in the ward or constituency in respect of which the election is being held;(ii)That his claim to be a certain voter, whose name is entered in the voters list is false;(iii)That he has already voted at the election.
