Section 48 in The M.P. Nagarpalika Nirvachan Niyam, 1994
48. Identification of voters.
(1)The Presiding Officer may employ at the polling station such persons as he thinks fit to help in the identification of the voters or to assist otherwise in taking a poll.(2)[ The State Election Commission may for establishing the identity of the voter give such directions, as it thinks proper and when any voter fails to establish his identity according to such directions, the Ballot Paper shall not be issued to him and he shall be deprived of casting his vote.] [Inserted by Notification No. 17-F-1-39-2005-XVIII-3. dated 4-7-2005.](3)[] [Renumbered by Notification No. 17-F-1-39-2005-XVIII-3. dated 4-7-2005.] As each voter enters the polling station, the Presiding Officer or the Polling Officer authorised in this behalf shall check the voter's name and other particulars with the relevant entry in the voters' list and then call out the serial number, name and other particulars of the voter.(4)[] [Renumbered by Notification No. 17-F-1-39-2005-XVIII-3. dated 4-7-2005.] In deciding the right of a person to obtain a ballot paper, the Presiding Officer or the Polling Officer, as the case may be, shall overlook merely clerical or printing errors in an entry in the voters' list, if he is satisfied that such person is identical with the voter to whom such entry relates.
