Section 53 in The M.P. Nagarpalika Nirvachan Niyam, 1994
53. Spoiled and returned ballot papers and ballot papers found outside ballot boxes.
(1)A voter who has inadvertently dealt with his ballot paper in such manner that it cannot be conveniently used as a ballot paper may, on returning it to the Presiding Officer and on satisfying him of the inadvertance, be given another ballot paper and the ballot paper so returned and the counterfoil of such ballot paper shall be marked "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 cancelled under sub-rule (1) or sub-rule (2) shall he kept in a separate packet.(4)If any ballot paper, which has been issued to a voter has not been inserted by him into the 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.
