Section 108ZC in Jammu and Kashmir Panchayati Raj Rules, 1996
108ZC. Challenged Vote.
- If any candidate or polling agent declares and undertakes to prove that any person by applying for a ballot paper has committed the offence of impersonation, the Presiding Officer may require such person to enter in the list of challenged votes his name and address or if he is unable to write, to fix thumb impression thereto and may further require such person to produce evidence of identification. If such person on being questioned answers affirmatively, he shall be allowed to vote. The Presiding Officer shall in every case, whether or not the person challenged is allowed to vote, make a note of the circumstance in the list of challenged votes in prescribed form which shall be prepared separately.
