Section 58(2) in The M.P. Panchayat Nirvachan Niyam, 1995
(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 voters, list in full and ask him whether he is the person referred to in that entry;(c)enter his name and address in the list of challenged votes in Form 12; and(d)require him lo affix his signature in the said list.
