Section 63(2) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(2)A voter on election duty shall send an application in Form 19 to the Returning Officer so as to reach him at least seven days or such shorter period as the Returning Officer may allow, before the date of poll, and if the Returning Officer is satisfied that the applicant is a voter on election duty, he shall issue an election duty ballot paper (hereinafter called as E.D. ballot paper) to him.Explanation.-A polling agent, a Polling Officer, a Presiding Officer and any other public servant whom the Returning Officer regards as a voter on election duty shall be entitled to receive an E.D. ballot paper.
