Section 48 in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
48. Questioning voters.
(1)When a person presents himself to cast his own accord and shall if so required by a candidate or polling agents, put such person either or both, of the following questions :(i)Are you the person enrolled as follows ? (reading the whole entry from the roll);(ii)Have you already voted at the present election at this polling station or at any other polling station ?(2)The person shall not be supplied with a ballot paper unless he gives an unqualified answer to the question or questions put to him and unless his answer to the first question is in the affirmative and the second in the negative. Except as mentioned herein every person whose name is found on the electoral roll shall be entitled to be supplied with a ballot paper.
