Section 53(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)If a candidate or his/her agent declares and undertakes to prove that any person by applying for ballot paper has committed the offence of impersonation, the Presiding Officer, may require such person to state his/her name and address and shall then enter such name and address in the list of challenged votes in Form 30, and shall require such person to sign such entry or, if he/she is unable to write, to affix, his thumb impression thereto and the Presiding Officer shall sign his/her name across such impression and may further require such person to produce evidence of identification :Provided that no action shall be taken by the Presiding Officer under this sub rule unless a sum of ten rupees has been deposited in cash with the Presiding Officer by the candidate or such agent for each challenge he/she makes.
