Section 7(10) in The Orissa Ayurvedic Medicine Rules, 1960
(10)An elector, who has not received his voting paper and other connected papers as provided in Sub-rule (9) or whose papers, before they are returned back to the Returning Officer have been inadvertently spoilt in such a manner that they cannot be conveniently used, or who has lost his papers, may on his transmitting to the Returning Officer a declaration to that effect signed by himself request the Returning Officer to send him duplicate papers in place of those not received, spoilt or lost and it the papers have been spoilt the same shall be returned to the Returning Officer who shall cancel them. In every case when duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark "Duplicate" shall be placed on the bigger cover which shall bear the same serial number as was originally given on bigger cover sent to the elector. The voting papers issued in such cases shall also be marked "Duplicate".
