Section 47 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
47. Questioning Voters.
(1)Except as otherwise directed by the Election Commission under Section 63 of the Ordinance, when a person presents himself to cast his vote and at any time before a ballot paper is supplied to him, the Presiding Officer may of his own accord and shall, if so required by a candidate or polling agents put such person either or both, of the following questions :-(i)Are you the person enrolled as follows ? (reading the whole entry from the roll)(ii)Have you already voted for the present election at this polling station or at any other polling station ?(2)The person shall not be supplied with a ballot paper unless he gives an unqualified answer to the question or questions put to him and unless his answer to the first question is in the affirmative and the second in the negative.
