Section 51(1) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(1)If any candidate or polling agent, declares and undertakes to prove that any person by applying for a ballot paper has committed the offence of personation, [the Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall call upon the candidate or agent bringing forward the charge of personation to deposit with him a sum of rupees twenty in cash. A separate deposit [of a sum of rupees twenty in cash] [Inserted vide O.G.E. No. 1106 dated 7.6.2008.] shall be required for proceeding with each charge of personation, if, such deposit is not made [the Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall ignore the challenge. Such deposits shall be credited to such funds as may be directed by the Election Commission.
