Section 19(3) in The Rajasthan Medical Rules, 1957
(3)The Returning Officer shall, by a date fixed under rule 26. send by registered post to each qualified elector concerned one such voting paper (and no more) of candidates for election under the clause or clauses of Section 4 under which he is qualified to vote, with an identification envelope in Form No. 3/2:Provided that such a voting paper with an identification envelope shall also be issued to such an elector (if any) to whom a voting paper has not been sent already, on his applying to the Returning Officer for the same at any time before the latest date and time appointed by him for return of voting papers. In no other case shall a voting paper be issued after the last date prescribed under rule 26 for the issue of voting papers, nor shall a noting paper not delivered to a voter by the Port Office be reissued to him on its return to the office of the Returning Officer.Note:- Voting papers to be issued to registered practitioners should be sent at their registered address.
