Section 48 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Conduct of Election) Rules, 1965
48.
(1)An elector who has inadvertently dealt with his ballot paper in such a manner that it cannot be conveniently used as a ballot paper may on returning it to the presiding officer and satisfying him of the inadvertence obtain another ballot paper in place of the spoilt one the later on being marked as "Spoilt : cancelled" by the Presiding Officer.(2)If an elector, after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer, and the ballot paper and the Counterfoil thereof shall be marked as Returned: Cancelled' by the Presiding Officer.(3)All ballot papers cancelled under sub-rule (1) and sub-rule (2) shall be kept in a separate packet.
