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State of Haryana - Section

Section 55 in Haryana Municipal Corporation Election Rules, 1994

55. Spoilt and returned ballot papers.

(1)An elector who has inadvertently dealt with his ballot paper, in such manner, that it cannot be conveniently used as a ballot paper, 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 and the counterfoil of such ballot paper 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 so returned and the counterfoil of such ballot paper shall be marked as "Returned : Cancelled" by the Presiding Officer.
(3)All ballot papers cancelled under sub-rule (1) or sub-rule (2) shall be kept in separate packet.