Section 12(2) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967
(2)Should an original ballot paper be lost, mislaid, spoilt, destroyed or otherwise rendered useless, the voter to whom it was issued shall on application in writing to the Returning Officer stating the circumstances, be supplied with a second ballot paper signed and numbered by the Returning Officer, as provided in the preceding sub-rule and marked "duplicate" which, in the absence of the original ballot paper bearing the same number, shall be treated as if it were the original.
