Section 17 in Rules Under the Assam Temperance Act, 1926
17.
The right of a person to vote may be challenged on the ground that he is not qualified as an elector under Section 4(3) of the Act or that he is not entitled to record his vote at the particular polling station at which he appears. For deciding such challenges, the Returning Officer shall appoint for each polling station a committee consisting of the presiding officer who shall also be President of the committee, and of two other persons one of whom shall have been nominated for the purpose by the Municipal Board or the Town Committee concerned. The committee shall, if possible, decide such challenges forthwith, after making a summary enquiry, the opinion of the majority of the committee prevailing.If the committee decide that any such challenged person is not entitled to vote at that particular station, but may be entitled to vote at another polling station, they shall inform him accordingly.If for any reason the committee are unable conveniently to decide the challenge forthwith, they shall inform the challenger and the person who has come to vote that the matter will be further enquired into by the presiding officer on a date not later than seven days from the date fixed for the poll. On the date so fixed the presiding officer shall enquire summarily into the matter and shall, if he finds that the persons who wished to vote is entitled to vote at the station of which he was presiding officer, record his vote.In Making the summary enquiries prescribed in the first and third paragraphs of this rule, the committee or the presiding officers (as the case may be) need keep no record of the enquiry other than the list prescribed in the next rule.
