Section 61A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)On such deposit being made by that person, the Presiding Officer shall -(a)Warn the person challenged of the penalty for impersonation;(b)read the relevant entry in the list of voters in full and ask him whether he is the person referred to in that entry;(c)enter his name and address in the list of challenged voters in Form 11B; and(d)require him to affix his signature in the said list.
