Section 11(3) in The Maharashtra Council of Indian Medicine (Election) Rules, 1967
(3)When a voting paper is returned, undelivered, and the elector to whom it was sent applies in person for such voting paper before the last date fixed for receipt of voting papers under clause (e) of sub-rule (1) of rule 7, the Returning Officer may, if he is satisfied about the identity of the elector, deliver such voting paper to the elector after obtaining an acknowledgement from the elector.
