Section 51(3) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(3)[The Presiding Officer] [Substituted vide O.G.E. No. 1106 dated 7.6.2008.] shall then require the applicant for the ballot paper to write in the list of challenged votes (which shall be in Form XVI) 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.
