Section 28(a) in The Bar Council of Bihar Election Rules, 1968
(a)Any candidate or in his absence any authorised representative of the candidate will have the right to challenge the claim of any person to receive Ballot Paper, Cases where the candidate or his authorised representative, as the case may be, is satisfied that the person claiming Ballot Paper is not voter or is voter not allotted to the Polling Station concerned;(i)Stop the issue of Ballot Paper to such person; and(ii)Require the person offering the challenge to give in writing the fact of his challenge;(iii)On receiving written challenge make such summary inquiry, then and there in accordance with the proviso of these rules as may be necessary; and(iv)On being satisfied that the person claiming the Ballot Paper is a voter allotted to the Polling Station, he shall direct that a Ballot Paper be given to him and in case he is not so satisfied he shall take steps in the manner provided in Rule 24(c) of these Rules.
