Section 74 in The Bihar Municipal Election Rules, 2007
74. Spoilt and returned ballot papers and ballot papers found out side ballot boxes.
(1)An elector who has inadvertently dealt with his ballot paper in such manner that it cannot conveniently used as a ballot may, on returning it to the Presiding Officer and on satisfying him of the inadvertence, be given another ballot paper and the ballot paper so returned shall be marked "spoilt cancelled" by the Presiding Officer.(2)If an elector after obtaining a Ballot Paper decides not to use it, he shall return it to the Presiding Officer and the Ballot Paper so returned shall be marked "returned cancelled" by the Presiding Officer.(3)All ballot papers cancelled under sub-rule (1) and sub-rule (2) shall be kept in separate packet.(4)If a voter does not put the Ballot Paper issued to him in the ballot box, and the Ballot Paper is found at the Polling Station or a place nearby then the Ballot Paper shall be deemed to be returned to the Presiding Officer under sub-section (2) ana action with regard to this shall be taken as indicated in sub-rule (2).
