Section 73(1) in The Bihar Municipal Election Rules, 2007
(1)If any candidate, election agent or polling agent declares and undertakes to prove that any person by applying for a ballot paper and claiming to be a particular voter has committed the offence of personation, the Presiding Officer shall require such person to enter in the list of Challenged Votes, which shall be in Form - 20, 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:Provided that no action shall be taken by the Presiding Officer under this sub-rule unless a sum of five rupees has been deposited in cash with the Presiding Officer by the candidate or such agent for each challenge, he makes.
