Section 10(1) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
(1)Every elector desirous of recording votes shall send his voting paper by registered post to the Returning Officer after recording his vote thereon in accordance with the instructions contained therein:Provided that voting papers which are not received by the Returning Officer before the date and time appointed for the scrutiny and counting of votes shall be rejected.
