Section 73(2) in The Bihar Municipal Election Rules, 2007
(2)If the person so challenged refuses to comply with such requisition, he shall not be permitted to vote; but if such person so complies and on being questioned in the manner provided in Rule - 69, gives answer to the first question in the affirmative and to the other question in the negative, he shall be allowed to vote after he has been warned of the penalty for personation.
