Section 61 in The Bihar Panchayat Election Rules, 2006
61. Challenge to the identity of voters.
(1)Any candidate or Election Agent or Polling Agent may challenge the identity of a voter after depositing rupees 10/- in cash with the Presiding Officer.(2)The above amount having been deposited, the Presiding Officer-(a)shall warn the challenged person of punishment in case charge of impersonation is proved against him;(b)read out the relevant entry of the electoral roll and ask him if he is the person referred to in the entry; and(c)shall enter the name and address of the person in the list of challenged votes in Form-14 and obtain his signature on it.(3)Thereafter, the Presiding Officer will allow the person challenged and the challenger to place their points and after of such other relevant verification as which he/she may deem necessary, shall decide whether the challenge has been proved or not. After that he may allow the challenged person to cast his/her vote or debar him from voting.(4)If the challenge is not proved, the amount deposited under sub-rule(1) will stand forfeited.
