Section 31 in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
31. Return of ballot paper.
(1)After an elector has recorded his vote and made his declaration under Rule 28 or Rule 29, he shall return the ballot paper and declaration to the Returning Officer in accordance with the instructions communicated to him in Part II of Form XX so as to reach the Returning Officer before the hour fixed for the commencement of counting of votes.(2)If any cover containing a postal ballot paper is received by the Returning Officer after the expiry of the time fixed in sub-rule (1), he shall note thereon the date and time of its receipt and shall keep all such covers together in a separate packet.
