Section 31 in Orissa Zilla Parishad Election Rules, 1994
31. Objection for identity of a Voter.
(1)A candidates or his Polling Agent may object to the identity of a voter on the ground only that he is not the person he claims to be as per entry in the voters list.(2)For every objection a fee of [rupees two] [Substituted vide S.R.O.No. 229/2001 dated 14.5.2001 (O.G.E. No. 904 dated 15.5.2001).] shall be deposited with the Presiding Officer.(3)The Presiding Officer shall decide the objection by conducting a summary enquiry on the spot and his decision shall be final.(4)If the objection is allowed the deposit shall be refunded to the person who deposited the amount.(5)If the objection is disallowed, the deposit shall be forfeited, [and a receipt, in Form No. 3-A, shall be given by the Presiding Officer to the person who has made the deposit.] [Added vide O.G.E. No. 1265 of 1995.]
