Section 28 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
28. Reissue of ballot papers.
(1)When a ballot paper and other connected paper sent by registered post under Rule 24 are for any reason returned undelivered, the Election Officer may re-issue them by registered post.(2)In cases where any voter has inadvertently dealt with his ballot paper or any of the connected papers in such manner that the papers cannot conveniently be used, the Election Officer after satisfying himself of the inadvertence may issue a second set of ballot paper and other connected papers to the voter or the voters returning the ballot paper and other connected papers. The paper so returned shall be marked as cancelled by the Election Officer. The paper so cancelled be kept in a separate envelope set apart for the purpose.
