Section 69(1) in The Bihar Municipal Election Rules, 2007
(1)At any time before a ballot paper is delivered to an elector the Presiding Officer or Polling Officer may, of his own accord, if he has reason to doubt the identity of the elector or his right of vote at such station and shall, if so required by a candidate put to the elector the following questions:(i)are you the person enrolled as follows (reading the whole entry from the roll) ?(ii)have you already voted at the present election in this ward?(iii)have you already voted at this general election for any other ward of the municipality?And the elector shall not be supplied with a ballot paper if he refuses to answer any of the questions and unless he answers the first question in the affirmative, and the second and the third question in the negative.
