Section 12 in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
12. Procedure of taking votes.
(1)After the scrutiny of nomination papers the Returning Officer shall, as soon as may be by a letter, either sent by registered post or delivered to the voter at his address as maintained in his office, call upon each voter to record his vote, for which purpose, he shall send a ballot paper in Form 'B' signed by himself and also an envelope bearing on the face of it the serial number of the voter and the words "Shri Badrinath and Shri Kedarnath Temple Ballot Paper" and addressed to himself. Each voter shall have a serial number and the same number shall be marked on the envelope and the ballot paper.(2)Should an original ballot paper be lost, mislaid, spoilt, destroyed or otherwise rendered useless, the voter to whom it was issued shall on application in writing to the Returning Officer stating the circumstances, be supplied with a second ballot paper signed and numbered by the Returning Officer, as provided in the preceding sub-rule and marked "duplicate" which, in the absence of the original ballot paper bearing the same number, shall be treated as if it were the original.(3)On receipt of such ballot paper, every voter desirous of recording his votes shall appear before the Returning Officer or a Magistrate or a Judge, record his votes in accordance with Rule 11 on the ballot paper and sign it in his presence and obtain his signatures in attestation thereof:Provided that no such attestation is required in the case of an election under clauses (c), (d), (e) and (f) of sub-section (1) of section 5 of the Act.(4)The voter shall then place the ballot paper in the envelope provided for the purpose and after closing it shall either hand it over in person to the Returning Officer or send it to him by registered post, affixing thereto the necessary postage stamps. The ballot paper must reach the Returning Officer on or before the date fixed, for the receipt of voting papers.
