Section 16(4) in The Indian Medical Council, Rules, 1957
(4)An elector who has not received the voting and other connected papers sent to him by post or who has lost them or in whose case the papers before their return to the Returning Officer have been inadvertently spoilt, may transmit a declaration to the effect signed by himself and request the Returning Officer not later than seven days before the date appointed for the poll] [Inserted by S.R.O. 2282, dated 5th July, 1957] to send him fresh papers and if the papers have been spoilt, the spoilt papers shall be cancel them on receipt. In every case in which fresh papers are issued, a mark shall be placed against the number relating to the elector's name in a copy of the State Medical Register to denote that fresh papers have been issued.
