29. Spoilt and returned ballot papers [Section 14(2)].
(1)An elector, who has inadvertently dealt with his ballot paper may, by delivering it to the returning officer and on satisfying him of the inadvertence, be given another ballot paper, and the ballot paper so returned and the counterfoil of such ballot paper, shall be marked as "spoilt cancelled" by the returning officer.(2)If an elector, after obtaining a ballot paper, decides not to use it, he shall return it to the returning officer, and the ballot paper so returned and the counterfoil of such ballot paper, shall be marked as "returned cancelled" by the returning officer.(3)All ballot papers cancelled under sub-rules (1) or (2) shall be kept in a separate packet.
