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State of Bihar - Section

Section 64 in The Bihar Panchayat Election Rules, 2006

64. Spoilt and returned ballot papers and ballot paper found outside the ballot boxes.

(1)The presiding officer shall mark "spoilt, cancelled" on the back of a ballot paper which has been inadvertently spoiled or rendered useless by the voter.
(2)If an elector after obtaining a ballot paper decides not to use it, he/she shall return it to the Presiding Officer and the ballot paper so returned shall be marked "returned, cancelled" by the Presiding Officer.
(3)Such ballot papers, relating to the elections of different posts, cancelled under sub-rule (1) or sub-rule (2) shall be kept in a separate packets.
(4)If a voter does not put the ballot paper issued to him in the ballot box, and the ballot paper is found at the polling station or a place near by, the ballot paper shall be deemed to be returned to the presiding officer under sub-section (2) and action with regard to this shall be taken as indicated in sub-rule (2).