Section 34(2) in Madhya Pradesh Farmers' Organisation Election Rules, 1999
(2)On such a 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 the entry.(c)enter his name and address in the list of challenge votes in Form 14;and(d)require him to put his signature or thumb impression in the list.
