Section 24(b) in The Bar Council of Bihar Election Rules, 1968
(b)In case where the Presiding Officer is not satisfied about the identity of any person who claims to be a voter, he shall issue a Ballot Paper to that person upon his signing a Register kept for the purpose at the Polling Station. Such Ballot Paper would be marked separately with an endorsement on the back with the words "Disputed Ballot Papers" by the Presiding Officer in his own hand and signed by him.
