Section 8 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
8. Dispatch of Voting Papers to electors.
(1)As soon as possible after the names and addresses of contesting candidates are published in the Maharashtra Government Gazette under sub-rule (8) of rule 6 but not later than thirty days before the date fixed for the receipt of voting papers from the electors under clause (d) of sub-rule (2) of rule 4, the Returning officer shall send to every elector by post under certificate of posting -(a)a voting paper in Form 'C';(b)a smaller cover in Form 'D';(c)a larger cover addressed to himself in Form 'E'.(2)An elector, who has not received his voting paper and other connected papers as provided in sub-rule (1) or whose papers, before they are returned to the Returning Officer have been inadvertently spoilt in such a manner that they cannot be conveniently used, or who has lost his papers, may on his transmitting to the Returning Officer a declaration to that effect signed by himself and when the papers have been spoilt such spoilt papers, require the Returning Officer to send him duplicate papers in place of those not received, spoilt or lost. In every case, when duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark "Duplicate' shall be placed on the larger cover which shall bear the same serial alphabetical number as was originally given on the larger cover sent to the elector. The voting paper issued in such cases shall also be marked "Duplicate". The Returning Officer shall cancel any spoilt papers fro the elector.(3)When a voting paper is returned undelivered, and the elector to who it was sent applied in person for such voting paper within the time specified in sub-rule (1), the Returning officer may if he is satisfied of the identity of the elector deliver such voting paper to the elector after obtaining an acknowledgement from the elector.(4)The Returning Officer shall in the electoral roll place a mark against the name of every elector to whom a voting paper and other connected papers specified in sub-rule (1) have been sent. Such marked copy of the electoral roll and the counterfoils of the voting papers sent to the electors shall be kept in a packet and the packet shall be sealed immediately after the last date and the time fixed for the receipt of voting papers from the electors. This packet shall not be opened except for the purpose of an election petition.
