Section 43 in The Rajasthan Municipalities (Election) Rules, 1994
43. Challenged of votes.
(1)Any polling agent may challenge the identity of a person claiming to be a particular voter by first depositing a sum of rupees two in cash to the presiding officer for each such challenge.(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.(3)The presiding officer shall thereafter hold a summary enquiry into the challenge.(4)If, after the inquiry, the presiding officer considers that the challenge has not been established, he shall allow the person challenged to vote and if he considers the challenge has been established, he shall debar the person challenged from voting.(5)If the presiding officer is of the opinion that the challenge is frivolous or has not made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to Government and in any other case, he shall return the deposit to the challenger at the conclusion of the inquiry.
