Section 48(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(2)[ The State Election Commission may for establishing the identity of the voter give such directions, as it thinks proper and when any voter fails to establish his identity according to such directions, the Ballot Paper shall not be issued to him and he shall be deprived of casting his vote.] [Inserted by Notification No. 17-F-1-39-2005-XVIII-3. dated 4-7-2005.]
