- If any elector has not received his ballot paper and covers or has inadvertently spoilt the paper or lost it, then, he may send to the Returning Officer at least seven days before the date fixed for receipt of ballot paper under rule 6, a declaration to that effect signed by himself and accompanied by spoilt papers, if any, and requesting the Returning Officer to send him duplicate papers in place of those not received, spoilt or lost. When duplicate papers are issued, a record thereof shall be kept by the Returning Officer and a mark "Duplicate" made on the larger cover and on the ballot paper issued. The Returning Officer shall cancel any spoilt papers received back from the elector.
