Section 43(2) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(2)On such a deposit being made, the Presiding Officer shall:(a)warn the person challenged, of the penalty for personation;(b)read the relevant entry in the electoral roll in full and ask him whether he is the person referred to in the entry.(c)enter his name and address in the list of challenged votes in Form-XXI; and(d)require him to affix his signature in the said list.
