Section 8(5) in Rules under the Pharmacy Act, 1948
(5)On receipt of the voting paper, cover and identification envelope sent under clause (2), the elector shall, if he desires to vote in the election, record his vote on the voting paper in accordance with the instructions printed thereon and fill up the form printed on the back of the identification envelope and shall place the voting paper in the identification envelope, close the identification envelope and enclose it in the cover and either hand the cover over to the Returning Officer personally, or send it by post. Voting papers sent otherwise shall not be accepted.
