Section 377 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
377.
An elector who has not received his voting paper and other connected papers sent by post, or whose papers before they are returned to the Registrar, have been lost or spoilt in such manner 1 hat they cannot be conveniently used, on his transmitting to the Registrar a declaration to that effect signed by himself may require the Registrar to send him new papers in place of those not received, spoilt, or lost; and if the papers have been spoilt, the spoilt papers shall be returned to the Registrar, who shall cancel them on receipt. In every case when new papers are issued, a mark shall be placed against the number of the elector's name in the register to denote that new papers have been issued in place of those not received, spoilt or lost, and the old papers shall be deemed as cancelled.Procedure for Election by Ballot at a Meeting
