Section 28 in Jammu and Kashmir Panchayati Raj Rules, 1996
28. Spoiled ballot papers.
- An elector who has inadvertently dealt with his ballot paper in such a manner that it cannot conveniently be used as such may on delivering it to Polling Officer and satisfying him of the inadvertence obtain another ballot paper in place of the spoiled ballot paper and such a spoiled ballot paper, together with its counterfoil shall be marked by the Polling Officer as cancelled.
