Section 53(2) in Arunachal Pradesh Municipal Election Rules, 2011
(2)If the person, so challenged, refuses to comply with such requisition he/she shall not be permitted to vote, but if such person complies with and on being questioned in the manner provided under rule 49 answers the first question in affirmative and the second question in the negative and replies satisfactorily to any other question put to him in pursuance of that rule, and if having been required to produce evidence of identification, he/she produces evidence, which the Presiding Officer considers satisfactory, shall be allowed to vote after he/she has been informed of the penalty for impersonation.
