Section 61A(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)The Presiding Officer shall thereafter hold a summary inquiry into the allegations and may for that purpose -(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity;(b)put to the person challenged any question necessary for the purpose of establishing his identity and require him to answer them on oath;(c)administer an oath to the person challenged and any other person offering to give evidence.
