Section 55(2) in The M.P. Krishi Upaj Mandi (Mandi Samiti Ka Nirvachan) Rules, 1997
(2)On such deposit being made, the Presiding Officer shall,-(a)warn the person challenged of the penalty for impersonation;(b)read the relevant entry in the voters' list 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 17; and(d)require him to affix his signature in the said list.
