Section 29 in The Bar Council of Bihar Election Rules, 1968
29. Supply of fresh Ballot Paper in certain cases and return of Ballot Paper by an Elector.
- (i) Any voter who has inadvertently dealt with the Ballot Paper in such a manner that it cannot be conveniently used as a Ballot Paper may by delivering it to the Presiding Officer and satisfying him of the inadvertence obtain another Ballot Paper in place of the Ballot Paper so delivered which shall be marked as cancelled by the Presiding Officer.(ii)All the Ballot Papers so cancelled shall be kept in a separate packet set apart for the purpose.(iii)If a voter after obtaining any Ballot Paper for the purpose of recording his vote decides not to use the same, he shall return the Ballot Paper to the Presiding Officer and the Ballot so returned shall be marked as cancelled and kept in the Packet referred to sub-rule (ii).(iv)A record shall be kept by the Presiding Officer of all Ballot Papers cancelled under sub-rules (ii) & (iii) above.
