Section 29(2) in Andhra Pradesh Municipal Corporations (Conduct of Election of Members, Election Expenses and Election Petitions) Rules, 2005
(2)On such deposit being made, the Presiding Officer shall.-(a)warn the person challenged of the penalty for personation;(b)read the relevant entry in the list of voters in full and ask him whether he is the person referred to in that entry;(c)enter his name and address in the list of challenged votes in Form XX, and(d)require him to affix his signature in the said list.
