Section 43(2) in The Rajasthan Municipalities (Election) Rules, 1994
(2)On such deposit being made, the presiding officer shall :(a)Warn the person challenged of the penalty for impersonation;(b)read the relevant entry in the voter's list in full and ask whether he is the person referred to in that entry;(c)enter his name and address in the list of challenged votes in Form 13; and(d)require him to place his signature in the said list.
