Section 49(1) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
(1)If a person representing himself to be a particular elector named on the electoral roll applied for a ballot paper after another person has voted as such elector, the applicant shall, after satisfactorily answering such questions as the Presiding Officer may ask, be entitled to receive a ballot paper in the same manner as any other elector.
