Section 27 in The Orissa Panchayat Samiti Election Rules, 1991
27. Objection as to the identity of the voters.
(1)Any contesting candidate or his Polling Agent may object to the identity of a voter on the ground only that he is not the person he claims to be as per entry in the voters' list.(2)For every such objection a fee of rupees two shall be deposited with the Presiding Officer.(3)The Presiding Officer shall decide the objection summarily and his decision shall be final.(4)If the objection is allowed the deposit shall be refunded to the person who deposited the amount.(5)If the objection is disallowed, the deposit shall be forfeited [and a receipt in Form No. 5-A shall be granted by the Presiding Officer to the person who has made the deposit.] [Added vide O.G.E. No. 1264 dated 15.11.1995.]
