Section 8(3) in Rules under the Pharmacy Act, 1948
(3)A person whose name is borne on the Electoral Roll and whose voting paper together with other connected papers has not already been despatched by post, or having been despatched has been returned by the post office undelivered, or whose voting paper or any other connected paper has been lost, or has been inadvertently spoilt in such manner that it cannot be conveniently used as such, may appear personally before the Returning Officer and make a statement to that effect to take his voting paper, cover and identification envelope or a duplicate copy of the voting paper or other connected papers, as the case may be, and the Returning Officer may, on being satisfied as to the facts of such statement and to his identity and on a receipt given by him, hand over to such person, his voting paper, cover and identification envelope or a duplicate copy of the voting paper or other connected papers, as the case maybe.
