Section 11D(2) in Nagpur rules Relating to the Election of Councillors
(2)On such deposit being made, the polling 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 that entry;(c)enter his name and address in the list of challenged votes in Form I-B; and(d)require him to affix his signature in the said list.
