Section 52(1) in Haryana Panchayati Raj Election Rules, 1994
(1)A voter, who has inadvertently dealt with his ballot paper in such a way that it cannot conveniently be used as a ballot paper, may, on returning it to the Presiding Officer and satisfying him of his in advertence, obtain another ballot paper in place of the spoiled ballot paper and the latter shall be marked as "spoiled-cancelled" by the Presiding Officer.
