Section 51(4) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(4)If the applicant for the ballot paper on being questioned in Rule 48 given unqualified answers to the first question in the affirmative and to the second in the negative he shall be allowed to cast his vote after he has been informed of the penalty for personation. [The Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall make a note of the circumstances and of his decision on the list of challenged votes.
