Section 29 in The Jammu and Kashmir Panchayati Raj Rules, 1996
29. Return of ballot papers.
- If any elector, after obtaining a ballot paper for the purpose of casting his vote, decides not to use the same or to cast his vote, he shall return the ballot paper so issued to him to the Polling Officer and the ballot paper so returned shall then be marked by the Polling Officer as cancelled on account of such return.
