Section 41(3) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000
(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 or questions necessary for the purpose of establishing his identity and require him to answer them on oath; and(c)administer and oath to the person challenged and any other person offering to give evidence.
