Section 42(1) in The Sikh Gurdwaras Board Election Rules, 1959
(1)If any candidate or his agent declares and undertakes to prove that any person by applying for a ballot-paper has committed the offence of personation, the polling officer may require such person to state his name and address and shall then enter such name and address in the list of challenged votes in form VII and shall require such person to sign such entry or, if he is unable to write to affix his thumb impression thereto and the polling officer shall sign his name across such impression and may further require such person to produce evidence of identification :Provided that no action shall be taken by the polling officer under this sub-rule unless a sum of two rupees has been deposited in cash with the polling officer by the candidate or his agent for each challenge he makes.
