Section 61(2) in The Bihar Panchayat Election Rules, 2006
(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.
