Section 47 in West Bengal Trade Unions Rules, 1998
47. Challenging of identity.
(1)Any polling agent may challenge the identity of a person claiming to be a particular voter by first depositing a sum of rupees five in each case with the Presiding Officer for each such challenge.(2)On such deposit being made, the Presiding Officer shall-(a)Warn the person challenged of the penalty for impersonation(b)Read out the relevant entry in the list of voters in full and ask him whether he is the person as referred to in that entry ;(c)Enter his name and address in the list of challenged voters in Form(d)Require him to affix his signature or thumb impression in the said list.(3)The Presiding Officer shall thereafter hold a summary enquiry into the challenge and may, for that purpose.-(a)Require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity ;(b)Put to the person challenged any question for the purpose of establishing his identity and require him to answer the same on oath ;(c)Administer oath to the person challenged and any other person offering to give evidence.(4)If, after the enquiry, the Presiding Officer is satisfied that the challenge has not been established. he shall allow the person challenged to vote : and if he s of the opinion that the challenge has been established, he shall debar the person challenged from voting.(5)If the Presiding Officer is or the opinion that the challenge is frivolous or as not been made in good faith. he shall direct that the deposit under sub-rule (1) be forfeited to the Government of West Bengal and, in any other case, he shall return it to the challenger at the conclusion of the enquiry.
