Section 41 in Assam Panchayat (Constitution) Rules, 1995
41. Spoiled Ballot Paper.
- A voter who has inadvertently deals with his ballot paper in such a manner that it can not conveniently be used as such, may, on delivering it to the Presiding Officer and satisfying him of the inadvertence, obtain another ballot paper in place of this spoiled ballot paper and such spoiled ballot paper together with the counterfoil shall be marked by the Presiding Officer as 'cancelled'.
