Section 12(5) in The M.P. State Dental Council Rules, 1969
(5)An elector who has not received the voting and other connected papers, sent to him by post, or who has lost them or in whose case the papers before their return to the Returning Officer have inadvertently been spoilt, may transmit a declaration to that effect, signed by himself and require Returning Officer to send him fresh papers and if the papers have been spoilt, the spoiled papers shall be returned to the Returning Officer, who shall cancel them on receipt. In every case when fresh papers are issued, a mark shall be placed against the number relating to the elector's name in the electoral roll to denote that fresh papers have been issued.
