Section 8(2) in Rules under the Pharmacy Act, 1948
(2)A voting paper in Form B annexed to these Rules shall be issued to each person whose name is borne on the Electoral Roll referred to in Rule 3, by registered post, according to the address reported up to the date preceding the first day of the period fixed in the notification under Rule 2 for receiving nomination papers. A cover addressed to the Returning Officer and an identification envelope with the particulars specified in Form C annexed to these Rules printed on its back shall be sent along with every voting paper.
