Section 40 in The Rajasthan Municipalities (Election) Rules, 1994
40. Identity of voter.
- At any time before a ballot paper is delivered to a voter, the presiding officer or polling officer may of his own accord, if he has reason to doubt the identity of the voter of his right to vote at such polling station and shall, if so required by a candidate or polling agent, satisfy himself by putting to the voter such questions as he may deem necessary that such person is identical with the voter to whom such entry relates.
