Section 50(3) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(3)The Presiding Officer shall then require the applicant for the ballot paper to write in the list of challenged votes (which shall be in Form XIX) his name and address or if he is unable to write affix his thumb impression thereto and may further require such person to produce evidence of identification.
