Section 68(1) in Arunachal Pradesh Municipal Elections Act, 2009
(1)If at any time before the counting of votes is completed, any ballot paper used at a polling station or at a place fixed for the poll are unlawfully taken out of the custody of the Presiding Officer or the Municipal Returning Officer or are accidentally or intentionally destroyed or lost or are damaged or tampered with, to such extent that the result of the poll at that polling station or place cannot be ascertained, the Municipal Returning Officer shall forthwith report the matter to the Commission.
