Section 8(3) in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicine (Election) Rules, 1961
(3)When a voting paper is returned undelivered, and the elector to who it was sent applied in person for such voting paper within the time specified in sub-rule (1), the Returning officer may if he is satisfied of the identity of the elector deliver such voting paper to the elector after obtaining an acknowledgement from the elector.
