Section 49J(2) in Conduct of Elections Rules, 1961
(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; and(d)require him to affix his signature in the said list.
