Section 51 in Arunachal Pradesh Municipal Election Rules, 2011
51. Spoilt and returned Ballot papers.
(1)A voter who has inadvertently dealt with his ballot paper in such manner that it can not be conveniently used as a ballot paper, may, on returning it to the Presiding Officer and on satisfying himself/herself of the inadvertence, be given another ballot paper and the ballot paper so returned shall be marked " Spoilt Cancelled" by the Presiding Officer.(2)If a voter after obtaining a ballot paper decides not to use it, he/she shall return it to the Presiding Officer and the ballot paper so returned shall be marked as "Returned Cancelled" by the Presiding Officer.(3)All ballot papers cancelled under sub-rule (1) or sub-rule (2) shall be kept in a separate packet.
