(1)A postal ballot paper shall be sent by post under certificate of posting to the elector together with-(a)a declaration in Form 13-A;(b)a cover in Form 13-B;(c)a large cover addressed to the returning officer in Form 13-C; and(d)instructions for the guidance of the elector in Form 13-D:Provided that the returning officer may, in the case of a special voter or a voter on election duty, deliver the ballot paper and Forms, or cause them to be delivered, to such voter personally.
