Section 11(2) in Andhra Pradesh Municipal Corporations (Usage of Electronic Voting Machines) Rules, 2001
(2)On such deposit being made, the presiding officer shall,-(a)warn the person challenged of the penalty for personation;(b)read the relevant entry in the electoral roll 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 votes in Form 14 of the Municipal Corporation of Hyderabad (Election of Mayor, Members and Election petitions) Rules, 1987; and(d)require him to affix his signature in the said list.
