Section 52 in Haryana Panchayati Raj Election Rules, 1994
52. Spoiled and returned ballot paper and ballot papers found outside ballot boxes.
(1)A voter, who has inadvertently dealt with his ballot paper in such a way that it cannot conveniently be used as a ballot paper, may, on returning it to the Presiding Officer and satisfying him of his in advertence, obtain another ballot paper in place of the spoiled ballot paper and the latter shall be marked as "spoiled-cancelled" by the Presiding Officer.(2)If a voter after obtaining a ballot paper decides not to use it, he shall return it to the Presiding Officer, and the ballot paper so returned shall be marked as "returned-cancelled" by the Presiding Officer.(3)All ballot papers concerning election of different offices cancelled under sub-rule (1) or sub-rule (2) shall be kept in separate packets.(4)If any ballot paper, which has been issued to a voter has not been inserted by him into any ballot box, but is found anywhere in or near the polling station, whether within or outside the voting compartment it shall be deemed to have been returned to the Presiding Officer under sub-rule (2) and dealt with accordingly.(5)[ If any ballot paper, which has been issued to a voter, has not been inserted by him into the relevant ballot box of the post concerned, to which he wants to cast the vote and instead inserted into the ballot box meant for other post(s), shall be deemed to be rejected.] [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]
